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SOUTHERN ROAK & AGGREGATE MINING CO v. STATE OF KERALA
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 25TH DAY OF JULY 2023 / 3RD SRAVANA, 1945
WP(C) NO. 5619 OF 2016
PETITIONER/S:
SOUTHERN ROAK & AGGREGATE MINING CO.,
VALLAMKULAM, THIRUVALLA, PATHANAMTHITTA,
REPRESENTED BY ITS PROPRIETOR SRI.MATHEW ABRAHAM.
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.GEORGE A.CHERIAN
SRI.PAUL JACOB P
SRI.RONY JOSE
SRI.S.SREEDEV
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, DEPARTMENT OF
INDUSTRIES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 DIRECTOR OF MINING AND GEOLOGY
DIRECTORATE OF MINING AND GEOLOGY,
THIRUVANANTHAPURAM - 695 001.
3 SENIOR GEOLOGIST
DEPARTMENT OF MINING & GEOLOGY, DISTRICT OFFICE,
MINI CIVIL STATION, ARANMULA, PATHANAMTHITTA.
SRI.JUSTIN JACOB, SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.07.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
1
2
J U D G M E N T
Challenge has been laid against constitutional validity of Rule 63 of the Kerala Minor Mineral Concession Rules, 2015, which has been subsequently amended.
In this view of the matter, nothing survives in the writ petition. Writ petition is ordered to be closed with liberty to challenge in case something survives.
Sd/-
AMIT RAWAL
JUDGE
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