MANOJ SAMUEL MANAGER M/S COVENANT STONES (P) LTD Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT DEPARTMENT OF MINING AND GEOLOGY GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows:

(3.) WE dispose of the Writ Petition (Civil) by recording the submission of respondents 5 and 6 that respondents 5 and 6 will not physically obstruct the functioning of the unit of the petitioner. In case any obstructions are made by respondents 5 and 6 which are brought to the notice of the fourth respondent, the fourth respondent will look into it and in case the complaint of the petitioner is found to be genuine he will provide meaningful protection to the petitioner to conduct quarrying and crusher unit as permitted by Ext.P1 to Ext.P8 and in conformity with the permissions granted in law without any obstructions from respondents 5 and 6.