Akhil O vs Director, Department Of Mining And Geology Directorate Of Mining And Geology

Murali Purushothaman, J

The petitioner has approached this Court for re-validation of the environment clearance certificate, for the life of the project.

This Court in T. Mathew Abraham v. State Level Environment Impact Assessment Authority and Ors .[2020 (6) KLT 302], directed the State

Environment Impact Assessment Authority (SEIAA) to consider the application for enhancement of validity of the Environment Clearance Certificate,

by estimating the Project Life of the particular project, and complete the exercise within an outer time limit of four months from the date of receipt of

the application. Formal application needs to be filed before the SEIAA seeking re-validation of the Environment Clearance Certificate already issued

to the petitioner.

Taking note of the aforesaid facts, this writ petition is dispose of in line with the directions issued in the judgment referred above, making it clear

that the petitioner herein shall prefer application before the SEIAA within a week from the date of receipt of a copy of this judgment, for re-validation

of the Environment Clearance Certificate already issued to him in the past. The SEIAA shall, on receipt of the said application inform the petitioner of

the further documents/details if any required from him for processing his application, within 2 weeks therefrom. Thereafter, on receipt of the

information called for, the SEIAA shall consider that application and pass orders as directed by this Court within four months from the date of receipt

of the information from the petitioner.

The writ petition is disposed as above.