VELAYUDHAN P.P. Vs. THE DISTRICT COLLECTOR, PALAKKAD

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the District Collector to take a decision on Ext.P2 application filed under Rule 5(7) of the Kerala Minor Mineral Concession (Amendment) Rules, 2012 for grant of No Objection Certificate. The item of property claimed by the petitioner is described in para. 1 of the writ petition. It is averred that he has to construct a residential house in the property and to use the balance property for cultivation of plantains and other crops which requires levelling of land and transportation of red earth.

(2.) APPROPRIATE decision will be taken by the District Collector after notice to the petitioner and after conducting due enquiry within a period of six weeks from the date of production of a certified copy of this Judgment along with a copy of the writ petition. The writ petition is disposed of as above. No costs.