C GOPINATH Vs. DISTRICT COLLECTOR COLLECTORATE

JUDGEMENT

(1.) THE petitioner is seeking for a direction to respondents 1 and 2 to consider and pass orders on the application Exhibit P2 within a time limit fixed by this Court. The petitioner is intending to start a quarry in the property described in paragraph No.1 of the Writ Petition. A quarrying permit was issued by the Geologist, valid from 16.7.2012 to 15.7.2013. He has to obtain licences from the Explosives Department and concerned Panchayat and consent to operate from the Pollution Control Board.

(2.) AS a pre-condition for obtaining the explosives licence, the petitioner will have to get NOC from the District Authority. Exhibit P2 is the copy of the application submitted by the petitioner. It is pointed out in the Writ Petition that the Tahsildar conducted a site inspection on 20.6.2012, which is favourable to the petitioner. A copy of the report of the Tahsildar has been produced as Exhibit P3. What is further required is of the verification of the antecedents of the applicant and like factors. In fact, Exhibit P4 is the report said to have been submitted by the 4th respondent herein before the District Police Chief dated 13.5.2011, whereby the application is not recommended.

(3.) THE report will be obtained within a period of two weeks from today and thereafter the District Collector will pass appropriate orders after considering the objections raised by the petitioner expeditiously and the same will have to be naturally verified by the District Collector based on the reports of the District Police Chief. The Writ Petition is disposed of as above.