ANIE BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Writ Appeal No.2518 of 2015 is filed against interlocutory order dated 06.11.2015 passed in I.A. No.16089 of 2015 in W.P(C) No.25153 of 2015. The above I.A. was filed by the 7th respondent seeking modification of the interim order dated 14.09.2015 passed in the Writ Petition on the strength of Notification dated 05.10.2015. Learned Single Judge has observed that the Geologist shall consider the 7th respondent's request for quarrying permit in the light of Government Order dated 05.10.2015.

(2.) Writ Appeal No.2519 of 2015 has been filed against interlocutory order dated 11.11.2015 in W.P.(C) No.12620 of 2015 and connected case by which order on a submission made by the 6th respondent on the strength of Government Order dated 05.10.2015, the Court had observed that the Geologist shall take appropriate decision as to whether the Government Order would apply or not. The interim order was modified accordingly.

(3.) By our judgment of the date in W.P(C) No.34463 of 2015 and connected cases, we have already held that Notification dated 05.10.2015 by which amendment was made to Rule 12 of the 2015 Rules is unconstitutional.