VARGHESE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is a contractor, who is engaged in the construction of Sivaly-Chettikandom road in Pampakuda Block Panchayat, as awarded by the Public Works Department. The petitioner having been entrusted with the work, requires a permit for transporting the soil excavated in pursuance of the work. The Executive Engineer of the Programme Implementation Unit of the Pradhan Mantri Gram Sadak Yojna [PMGSY] had issued Ext. P3 letter, in which it has been stated that a quantity of 1000 m3 of earth is to be removed from the site. The Executive Engineer, by Ext. P3, requested that the removal of earth may be permitted by the contractor, the petitioner herein, and transportation permit also be issued to the contractor. Sub-rule (3) of Rule 106 of the Kerala Minor Mineral Concession Rules, 2015 [for brevity "Minor Mineral Rules of 2015"], reads as under:

(2.) The learned Government Pleader, however, points out that Ext. P3 is filed before the District Collector and as of now there is no notification issued, designating the "Competent Authority" under the Minor Mineral Rules of 2015.

(3.) What is relevant is, the bringing into force of the Minor Mineral Rules of 2015 on 07/02/2015. In the context of the above Rules having come into force, the quarrying, as is the case in the present writ petition, is exempted under Rule 106 of the Minor Mineral Rules of 2015. But, however, a person intending to carry on such construction activity has to inform the Competent Authority under the Rules as to the construction to be carried on in the land and also satisfy the royalty as determined under the Rules. There is an obvious stalemate as of now, since the competent authority under the Minor Mineral Rules of 2015 has not been notified by the State. In such circumstance, prejudice would be caused to the individuals who intend to carry on such quarrying operations, since no officer is designated to whom prior intention of quarrying can be given. Prejudice is also caused to the State, insofar as no machinery is available for determination of the royalty as per the Rules. Considering the entire circumstances as also the fact that the Rules were introduced only on 07/02/2015, this Court would direct the 1st respondent, Geologist, who was the notified authority as per the Minor Mineral Rules of 1967 to conduct a site inspection and fix royalty; on satisfaction of which the department shall be granted exemption under the Minor Mineral Rules of 2015 as also transit pass issued in Form O(A) under the Kerala Minerals (Prevention of Illegal Mining, Storage and Transportation) Rules, 2015, the latter, if a separate application is made to that effect by the Department before the 1st respondent. It is also made clear that since the exemption is available to the department, there can be no insistence for a clearance certificate from the State Environmental Impact Assessment Authority (Kerala). The exemption available to the department shall enure to the benefit of the petitioner, who is the contractor, and the petitioner shall also be permitted to transport the sand under the Form O(A) issued to the Department.