KUNHIMUHAMMED Vs. KANNAMANGALAM PANCHAYAT

JUDGEMENT

(1.) The petitioner has approached this Court impugning Ext.P1 Environmental Clearance Certificate and Ext.P2 D&O licence issued to the 8th respondent for the purpose of running a quarrying operation.

(2.) According to the petitioner, Ext.P1 Environment Clearance Certificate is illegal and has been issued by the State Environment Impact Assessment Authority (SEIAA for short), without considering any of the relevant factors and without affording him an opportunity of being heard.

(3.) As regards D&O licence is concerned, the petitioner says that the same has been procured by the 8 th respondent by making incorrect assertions before the Secretary of the Panchayat, particularly that there is no forest area next to the quarry. The petitioner says that this assertion is totally incorrect since, within a distance of 200 metres is situated Edvanna Forest Range. The petitioner, therefore, prays that this writ petition be allowed and the impugned orders be set aside.