NASIR.T. Vs. GEOLOGIST

JUDGEMENT

(1.) THE petitioner is engaged in manufacturing and dealing of weathered sand and has entered into an agreement dated 07/09/2012 with one Shri K.N.Padmanabhan, S/o. Kunhikrishnan Nair for manufacturing it from 20 cents of land in Re-survey No.85/1.2 of Balusseri Village, Kozhikode District. Another agreement has been executed on 08/10/2012 with one Shri Malayilakath Chathan to manufacture weathered sand from 15 cents of land in Re-survey No.22/2 of Kottur amsom and desom in Koyilandy Taluk, a copy of same has been produced as Ext.P1.

(2.) IT is pointed out in the writ petition that weathered sand is not a minor mineral as explained by a Division Bench of this Court in Ext.P2 Judgment and, therefore, permits from the Geologist and 'P' Forms are not required for transportation of the same.

(3.) LEARNED Government Pleader submitted that the petitioner will have to obtain licence from the Panchayat for the business activity.