CHEKKU Vs. DISTRICT COLLECTOR KOZHIKODE

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Petitioners are permanent residents of Nanminda Grama Panchayat in Kozhikode District and they are members of Scheduled Tribe community. They are living in the houses provided by the Government at Koliyodu Hills. On the western side of the said Tribal colony, the 5th respondent is operating a quarry without environmental clearance in the property comprised in Re-survey No.79 of Balussery Village, and the 5th respondent is the Managing Partner of a partnership Firm viz., M/s. Abba M-sand & Granites, Calicut.