P.V.M. SAND Vs. THE SENIOR GEOLOGIST, DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY CIVIL STATION, THRISSUR

JUDGEMENT

(1.) IN both these Writ Petitions, the petitioners are seeking for a licence from the respective Panchayats to conduct the business of 'Matti Stone Sand' (weathered rock sand). It is submitted that the Panchayats insist for production of permit by the Geologist. It is contended that the item is not a minor mineral and it is not covered by the provisions of the Minor Mineral Concession Rules. Heard the learned Government Pleader for respondents.

(2.) IN fact a Division Bench of this Court in Writ Appeal No. 1570/2011, produced as Exhibit P1 in both the Writ Petitions, has considered the very same dispute and in paragraph No. 3 it has been held as follows: