MANKOMBU GRANITES Vs. FEBY CHACKO

JUDGEMENT

(1.) By way of the present writ appeal filed under Sec. 5 of the Kerala High Court Act, the appellant/5th respondent in the writ petition has challenged the order dtd. 18/03/2024 passed in I.A No.2/2023 in W.P.(C)No.36908 of 2022, by which the learned Single Judge has appointed one Mr.Joseph Korulla, an individual who is said to be Consultant Geologist and an expert on mining process, to visit the site along with the Advocate Commissioner who has already been appointed by the impugned order and be present during the revised survey conducted by the State Authorities.

(2.) The grievance of the appellant is with regard to the presence of the so called expert during the revised survey of the land.

(3.) On the other hand, learned Counsel appearing for the original petitioner opposed this appeal and submitted that the private person appointed is an expert in the subject and no interference is called for in this writ appeal.