Citation Codes Equivalent Citations citation codes Case Number WP(C) 5619/2016 Advocates Judges JUSTICE AMIT RAWAL Acts Rule 63 of the Kerala Minor Mineral Concession Rules, 2015, See more information ... Smart Summary Please sign up to generate summary. JUDGMENT ORIGINAL PDF To access the original judgment, please Sign In or Subscribe. 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 jg