Raveendran vs The Sub Inspector Of Police

[Cites 1, Cited by 1]

Kerala High Court

Raveendran vs The Sub Inspector Of Police

Bench: P.R.Ramachandra Menon

       

  

  

 
 
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT:

       THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON

  MONDAY, THE 11TH DAY OF NOVEMBER 2013/20TH KARTHIKA, 1935

                 WP(C).No. 27556 of 2013 (T)
                 ----------------------------

PETITIONER(S):
-------------

       RAVEENDRAN,
       AGED 54 YEARS,
       S/O.SUBRAMANIAN, KANISSERY HOUSE,
       KURICHILAKODU, KODANADU P.O.,
       KUNNATHUNADU TALUK,
       ERNAKULAM (OWNER OF LORRY BEARING
       REGISTRATION NUMBER KL.40.F.207)

       BY ADV. SRI.P.M.ZIRAJ.

RESPONDENT(S):
--------------

       1. THE SUB INSPECTOR OF POLICE,
           KODANADU POLICE STATION,
           ERNAKULAM DISTRICT,
           PIN -682 312.

       2. THE DISTRICT COLLECTOR,
           ERNAKULAM DISTRICT,
           CIVIL STATION, KAKKANAD,
           PIN -682 031.

       BY GOVERNMENT PLEADER SMT. K.T.LILLY.

       THIS WRIT PETITION (CIVIL)  HAVING COME UP FOR ADMISSION
       ON   11-11-2013, THE COURT ON THE SAME DAY DELIVERED THE
       FOLLOWING:




rvs/

WP(C).No. 27556 of 2013 (T)


                            APPENDIX

PETITIONER(S)' EXHIBITS :
-----------------------

EXHIBIT P1. TRUE COPY OF THE MAHAZAR IN CONNECTION WITH THE
             SEIZURE OF THE VEHICLES OF THE PETITIONER DATED
             4.11.13 PREPARED BY THE FIRST RESPONDENT.

EXHIBIT P2. TRUE   COPY  OF  THE  REPRESENTATION  DATED 5.11.13
             SUBMITTED  BY  THE  PETITIONER  BEFORE  THE SECOND
             RESPONDENT.

RESPONDENT(S)' EXHIBITS :
------------------------


           NIL.
                                            /TRUE COPY/



                                            P.A.TO JUDGE

rvs/



                  P.R.RAMACHANDRA MENON, J.
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                      W.P.(c) No.27556 OF 2013
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                  Dated this the 11th day of November, 2013

                                 JUDGMENT

The vehicle bearing Reg.No. KL-40-F-207 belonging to the petitioner was seized by the first respondent alleging offence under the Kerala Conservation of Paddy Land and Wet Land Act. Ext.P1 is the seizure mahazar. It is stated that the petitioner has already approached the second respondent by filing Ext.P2 representation for interim custody of the vehicle. The learned counsel for the petitioner submits that the only relief sought for is to cause the same to be considered and finalised within a reasonable time.

2. The learned Government Pleader points out with reference to the contents of Ext.P2 mahazar that the seizure was in connection with the unauthorised filling up of paddy land.

3. After hearing both the sides, the writ petition is disposed of, directing the second respondent to consider Ext.P2 representation preferred by the petitioner for interim custody of the vehicle and pass W.P.(C)No.27556/2013 2 appropriate orders in accordance with law, at the earliest, at any rate, within 'two weeks' from the date of receipt of a copy of this judgment. The final adjudication proceedings shall be completed at the earliest, at any rate, within 'two months' from the date of receipt of a copy of this judgment.

The petitioner shall produce a copy of this judgment along with a copy of the writ petition before the second respondent for further steps.

P.R.RAMACHANDRA MENON JUDGE sv.

W.P.(C)No.27556/2013 3

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