SALEENA BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Writ Petition (Civil) are as follows:

(2.) Heard Sri.Enoch David Simon Joel, learned counsel appearing for the writ petitioner and Sri.Y.Jafer Khan, learned Government Pleader appearing for the respondents.

(3.) In this case, the petitioner essentially seeks directions in the matter of issuance of possession certificate and other allied documents, which she intends to use for pursuing her proposed application for grant of quarrying permit from the Mining & Geology Department in respect of the land in question, which is covered by the exemption granted under Sec.81(1)(e) of the Kerala Land Reforms Act, 196 The stand of the official respondents is to the effect that quarrying is not permissible in those lands and therefore it is not permissible to issue possession certificate and other allied documents in furtherance of the petitioner's proposed application for grant of quarrying permit. The matter in issue is no longer res integra and is covered by the judgment dated 4.4.2017 rendered by the Division Bench of this Court in W.A.No. 612/2017 (arising out of W.P.(C).No. 7365/2016) and connected case. The said judgment of the Division Bench in W.A.No. 612/2017 and connected case reads as follows: