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Judgment
This original application involves the issue of providing safeguards against operation of stone quarries close to the residences and public roads in Kerala.
The Tribunal had earlier issued certain directions and aggrieved with the same, some of the affected parties had approached the Hon’ble Supreme Court by filing the Civil Appeal Nos. 6273 of 2021, Civil Appeal Nos. 12122 – 12123 of 2018 and connected Civil Appeals. Hon’ble Supreme Court has relegated the appellants to the Tribunal to file a formal application and raise all contentions therein.
MA Nos. 85/2021, 86/2021, 87/2021, 88/2021 and IA Nos. 434/2023, 435/2023, 439/2023, 442/2023, 660/2023, 661/2023 and 662/2023 in OA No. 304/2019 have been filed by the affected parties seeking impleadment.
Though a letter was circulated by the Counsel for the Kerala State PCB with a prayer for adjournment on the ground of personal difficulty but the Counsel for the State PCB is present today and he has not pressed for such an adjournment, nor he has opposed the prayer for impleadment.
Having regard to the circumstances of the case, we deem it proper to allow the prayer for impleadment made in MA Nos. 85/2021, 86/2021, 87/2021, 88/2021 and IA Nos. 434/2023, 435/2023, 439/2023, 442/2023, 660/2023, 661/2023 and 662/2023 in OA No. 304/2019. If there is any other prayer, in addition to the prayer for impleadment, in the above MAs and IAs, then the concerned applicant will be at liberty to file fresh IA for the said prayer.
MA Nos. 85/2021, 86/2021, 87/2021, 88/2021 and IA Nos. 434/2023, 435/2023, 439/2023, 442/2023, 660/2023, 661/2023 and 662/2023 in OA No. 304/2019 are accordingly disposed of.
Registry is directed to prepare amended memo of parties.
The newly added respondents will be at liberty to file objection/reply within six weeks.
List on 08.12.2023.