SURYA GRANITES Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in W.P. (C) No. 40525 of 2017 is before us challenging an interim order dated 13.6.2018 passed by the learned Single Judge.

(2.) The writ petition has been filed challenging Exts.P9 and P10 proceedings issued by the Wild Life Warden, Peechi and the Secretary, Kuthannur Grama Panchayat respectively. As per Ext.P9 dated 16.10.2017, a direction has been issued to the Secretary of the Grama Panchayat to take necessary steps to ensure that unauthorized quarrying within a 10 KM radius of Choolannur Peacock Sanctuary is stopped, with intimation to the said authority. Pursuant to Ext.P9, Ext.P10 communication has been issued to the appellant herein, directing him to show cause why a stop memo should not be issued to him against the functioning of his quarry.

(3.) According to the appellant, though he has submitted his explanation, Ext.P11, no further orders have been passed thereon till date. It was challenging Exts.P9 and P10 that the writ petition was filed by the petitioner who is conducting a quarry. The petitioner is a partnership firm, represented by its partner.