LALITHABHAI AMMA Vs. THE DISTRICT GEOLOGIST

JUDGEMENT

(1.) The petitioner is the holder of a building permit. Ext.P1 is the building permit.

(2.) In the light of the building permit, the Geologist shall issue necessary O(A) forms to the petitioner without restricting the number of vehicles to be deployed by the petitioner. The Geologist shall issue a permit having validity of one month. Needful shall be done within a period of two weeks from the date of receipt of a copy of this judgment.

(3.) The District Geologist need not insist the destination or work order for the purpose of granting permission. However, the petitioner shall not deposit earth in any land included as a paddy land or wetland under the Act 28 of 2008. The Geologist shall give the permit having the schedule of timing as 9AM to 6PM. However, any time restriction imposed by the District Collector shall be excluded from the above schedule.