PRADEEP KUMAR D. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court impugning Ext.P9 proceedings, issued by the second respondent - Senior Geologist, as per which, his application for Transit Passes to remove certain granite stones stocked in his property has been rejected, on the ground that same has been extracted in excess of what was permitted by the Secretary of the respondent - Grama Panchayat, through Ext.P2 Building Permit and Ext.P4 Development Permit.

(2.) The petitioner says that contents of Ext.P9 are wholly improper and illegal, since he had only levelled his property, based on the Development Permit, for the purpose of construction of a building and that when he had earlier approached the Geologist, he had been issued Ext.P6 proceedings, permitting him to extract such amount of granite as is necessary for the purpose of construction of the building, further mentioning therein that on such activity being completed, he can approach the said Authority for Transit Passes.

(3.) The petitioner says that, however, the Geologist has now adopted a complete Volte Face and has issued Ext.P9, stating that the petitioner has extracted more granite than what was permitted under the Building Plan and the Development Permit. He, therefore, prays that Ext.P9 be set aside and the Geologist be directed to issue him necessary Transit Passes forthwith.