THAMPAN NAIR Vs. DISTRICT COLLECTOR, CIVIL STATION, KASARGOD

JUDGEMENT

(1.) These writ petitions are materially connected in respect of a quarry conducted by the petitioner in W.P.(C).No.38434/2017, and therefore, I heard them together and propose to pass a common judgment.

(2.) Basic facts for the disposal of the writ petition as is discernible for W.P. (C).No.38434/2017, are as follows:- Petitioner has been conducting quarrying operations on the strength of quarrying permit issued by the competent authority and also on the strength of other statutory clearances. While so, in view of the cancellation of the Government orders, which permitted the permit holders to conduct the quarrying operations without obtaining environmental clearances, petitioner's quarrying operations were stopped as per Ext.P8 order, wherein, two reasons are assigned. (i) The consent was withdrawn by the Pollution Control Board and (ii) the D & O license issued to the petitioner was cancelled by the local body. It is thus challenging Ext.P8 and seeking further consequential reliefs, this writ petition is filed.

(3.) W.P.(C).No.35983/2016 is filed by the petitioners seeking the following reliefs:-