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[Cites 3, Cited by 0]

Kerala High Court

Ibrahim.K vs The District Collector on 23 April, 2012

Author: T.R.Ramachandran Nair

Bench: T.R.Ramachandran Nair

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

            THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR

           MONDAY, THE 28TH DAY OF MAY 2012/7TH JYAISHTA 1934

                      WP(C).No. 10767 of 2012 (U)
                      ---------------------------



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

         IBRAHIM.K,
         S/O ABDUSAMAD, KADUKKAN HOUSE, KEEZYUPARAMBA P.O
         AREACODE, MALAPPURAM DISTRICT 673639

         BY ADVS.SRI.T.K.AJITH KUMAR
                 SRI.K.S.ARUNDAS


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

     1.  THE DISTRICT COLLECTOR, MALAPPURAM,
         UP HILL P.O, MALAPPURAM 676505.

     2.  THE SUB DIVISIONAL MAGISTRATE, PERINTHALMANNA,
         MALAPPURAM DT. 679322.

     3.  THE SUB INSPECTOR OF POLICE,
         VAZHAKKAD, VAZHAKKAD P.O, MALAPPURAM DT. 673640.

         BY GOVERNMENT PLEADER SRI.P.A.MOHAMMED SHAH


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION  ON
       28-05-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:


BKA

WP(C).No. 10767 of 2012 (U)




                               APPENDIX




PETITIONER'(S) EXHIBITS:


EXT.P1     COPY OF THE PETITION DATED 23.04.2012 SUBMITTED BY THE
           PETITIONER BEFORE THE 1ST RESPONDENT.



RESPONDENT'(S) EXHIBITS: NIL




                                                    //TRUE COPY//



                                                    PA TO JUDGE


BKA



               T.R.RAMACHANDRAN NAIR, J.
                  - - - - - - - - - - - - - - - - - - - -
                  W.P.(C)No.10767 of 2012
                - - - - - - - - - - - - - - - - - - - - - - -
            Dated this the 28th day of May, 2012

                         J U D G M E N T

Petitioner is the owner of a lorry bearing No.KL-13-P- 3027. Said vehicle was intercepted by the 3rd respondent on 20.03.2012 at 05.30 A.M. The allegation is that the vehicle has been used to transport river sand without a valid pass.

2. It is pointed out in the 3rd paragraph of the writ petition that the 3rd respondent Sub Inspector of Police has filed the report before the 2nd respondent. The 2nd respondent has no power now, as the Ordinance has lapsed. Petitioner also contends that 3rd respondent has not filed any report before the Judicial First Class Magistrate.

3. That the Revenue Divisional Officer has no jurisdiction now is clear in the light of the fact that ordinance has lapsed. This point was decided by a learned learned Single Judge of this Court in the decision reported in Raju V. Circle Inspect 2012 (2) KLT 350 wherein it is -:2:- W.P.(C)No.11770 of 2012 held that as the ordinance has elapsed, the Sub Divisional Magistrate has lost his jurisdiction.

4. This Court has directed the District Collectors to conduct final adjudication and the Sub Inspector of Police to file a report before Jurisdictional Magistrate in the decision reported in Sujith v. State of Kerala (2012 (2) KLT

547)2012(2) KLT 547,. Paragraph 13 the decision reads as follows:-

"It is hereby ordered that the revenue and police authorities, while effecting seizure, shall ensure that any revenue official effecting the seizure, notifies such seizure, also to a police official, over and above the requirement in S.22 of the Act and the Rules. That police official may effect seizure of those goods and report such seizure to the jurisdictional Magistrate in accordance with law and any police officer effecting seizure shall, apart from reporting any such seizure to the jurisdictional Magistrate, also place a report of such seizure before the concerned revenue authority so that action can follow through the criminal court and through the revenue authority in terms of the laws. Following the aforesaid, it is further ordered that in all pending cases, the competent police officer shall effect seizure and report the same to the jurisdictional magistrate, if not already done and the competent revenue authority shall make appropriate complaint to -:3:- W.P.(C)No.11770 of 2012 the jurisdictional Magistrate at the earliest. This would also enable the owners of the goods or vehicles to apply for interim custody in terms of S.451 or 457 Cr.P.C., as the case may be. In ordering release, the Judicial Magistrate shall be guided by the terms laid down by the Full Bench of this Court in Shan v. State of Kerala (2010 (3) KLT 413 (FB). The appropriate authorities shall also file complaints for initiating prosecution in all cases, where offences under the Act are disclosed. These directions shall apply in dealing with sand and vehicles, seized by the police or revenue authority under the provisions of the Act or the Code of Criminal Procedure, over and above the directions in Moosakoya (2008 (1) KLT 538) and Shoukathali (2009 (1) KLT 640), until appropriate legislative provisions are brought in."

Therefore there will be a direction to the 3rd respondent to effect seizure and file a report before the Jurisdictional Magistrate within a period 10 days from today. 1st respondent will complete the final adjudication proceedings after notice to the petitioner within a period of three months from the date of receipt of a copy of this judgment.

Petitioner will forward a certified copy of the judgment along with a copy of the writ petition to the 3rd respondent -:4:- W.P.(C)No.11770 of 2012 for compliance.

T.R.RAMACHANDRAN NAIR, JUDGE kkj