LAILA E Vs. PORT CONSERVATOR OFFICE OF PORT CONSERVATOR PORT AND SHIPPING PONNANI HARBOUR PONNANI P O MALAPPURAM DISTRICT

JUDGEMENT

(1.) THE grievance of the petitioner is regarding the restriction imposed by the Ponnani Municipality and the Port Conservator of the Ponnani Port, restricting transportation of sand from Ponnani Port only within the Malappuram District.

(2.) EARLIER, identically placed petitioners had approached this Court by filing WP(C).Nos.23810 & 23818 of 2011. These writ petitions were disposed of by judgment dated 20th September, 2011. In that judgment, it was held thus: