N.S.JAYAN Vs. DIRECTOR OF GEOLOGY

JUDGEMENT

(1.) THE petitioner was having a licence under Rule 48C of the Kerala Minor Mineral Concession Rules, 1967 for stocking 4000 MT of ordinary sand (Ext.P1). This has expired on 31/03/2012 and thereafter, he filed an application for renewal.

(2.) THE application for renewal stands rejected by Ext.P3 order which is under challenge in this writ petition

(3.) THE learned counsel for the petitioner submits that a reading of Ext.P3 will show that at the said point of time, the application was rejected for the reason that availability of ordinary sand in the locality is minimum, especially, in Pathanamthitta District. It is submitted that Exts.P10 to P12 documents will show that permits are being issued in Pathanamthitta and other Districts for mining as well as for stocking to different applicants. Ext.P11 is in respect of Kottayam District.