CHARLY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who was conducting a Granite quarry in 24 cents of land out of a total extent of 1 Acre in Survey No. 2261 Pt in Palakkayam Village, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 2nd respondent Joint Secretary, Industries Department to consider Ext. P3 appeal dated 03.07.2019 filed against Ext. P2 order dated 16.11.2016 of the 3rd respondent District Geologist, invoking the provisions under Rule 98 of the Kerala Minor Mineral Concession Rules, 2015, which is accompanied by Ext. P5 application for condonation of delay, and pass appropriate orders on merits, within a time limit to be specified by this Court, after affording him an opportunity of being heard.

(2.) On 15.07.2019, when this writ petition came up for admission, the learned Government Pleader sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned Government Pleader appearing for the respondents.