SENSO C SCARIA Vs. DIRECTOR OF MINES SAFETY

JUDGEMENT

(1.) Petitioners filed this writ petition alleging that respondents 10 to 12 are doing quarrying operations without obtaining the required licences and permits from the Grama Panchayat, Pollution Control Board, Explosives Department, Geologist, Fire and Rescue Department and Police. The contention is that for using explosives in the quarry, respondents 10 to 12 are liable to take out licences under the Explosives Act and also licence from the Panchayat. From Exts. P2, P4 and P5 which are letters from the Deputy Chief Controller of explosives, Ernakulam, respondents 10 to 12 have not obtained any licence in Form 22 for possession and use of explosives as per computer data. By Ext. P5, in answer to a querry from the petitioner by Ext. P4 under the Right to Information Act, the Manjaloor Grama Panchayat Secretary has intimated the petitioner that no licence has been issued to the 10th respondent for operating the quarry. The petitioner would also contend that without an explosives licences the respondents 10 to 12 cannot conduct quarrying operations using explosives. It is further submitted that under Regulation 44 of the Metalliferous Mines Regulations, a qualified manager is an essential requirement for conducting a mine. So also under Regulation 37(1) thereof, a qualified foreman has to be appointed. The respondents 10 to 12 have not complied with the said Regulations. The petitioner also complains of violation of Regulation 106(2). The petitioner therefore seeks the following relief:

(2.) A counter affidavit has been filed by the 10th respondent, wherein he claims that he has all the licences and permits for running the quarry. As far as the licences for possessing and using explosives are concerned, the 10th respondent contends that by Ext. R10(a) he has entered into an agreement with one Sri. K. C. Binoy Kumar who possesses a short firer permit, copy of which is produced as Ext. R10(b). The said Binoy Kumar has an explosives licence, also a copy of which is produced as Ext. R10(d). The 10th respondent relies on Ext. R10(d) quarrying permit issued by the concerned Geologist. Ext. R10(f) is the consent issued by the Pollution Control Board. Ext. R10(g) is the licence issued by the Panchayat. With the help of those documents, the 10th respondent would contend that he is doing the quarrying operations with valid licence.

(3.) I have considered the rival contentions in detail.