GOKUL G.KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner herein was granted licence for stocking ordinary sand under Rule 48A of the Kerala Minor Mineral Concession Rules. The same was valid upto 31.3.2012, as evident from Exhibit P2 licence.

(2.) IT is submitted that after the expiry of the licence, even though the petitioner submitted an application to renew the licence, it was informed that in the light of Exhibit P3 order passed by the District Collector, the application cannot be entertained. The petitioner relies upon Exhibits P4 and P5 judgments of this Court in that context.

(3.) IN Exhibit P3 order, the District Collector directed closing of all the 86 stock yards on various grounds and it is also stipulated therein that without the permission of the District Expert Committee, further permission shall not be granted.