Rijinlal P. vs The Geologist
2021 Latest Caselaw 11182 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.8149 OF 2021(P)


PETITIONER:

               RIJINLAL P.,AGED 26 YEARS,S/O. KORU, MELETHODI
               HOUSE, VAZHAYOOR EAST P.O., MALAPPURAM DISTRICT.

               BY ADV. SRI.K.RAKESH

RESPONDENTS:

      1        THE GEOLOGIST, DEPARTMENT OF MINING AND GEOLOGY,
               MINI CIVIL STATION, KACHERIPADI, MANJERI,
               MALAPPURAM DISTRICT, PIN-676 121.

      2        THE TAHSILDAR,KONDOTTY TALUK, KONDOTTY P.O.,
               MALAPPURAM DISTRICT, PIN-673 638.

               BY GP SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         Sathish Ninan, J.
                   ==============================
                       W.P.(C) No.8149 of 2021
                     ==========================
                Dated this the 7th day of April, 2021

                                     JUDGMENT

Vehicle No.KL 84/0614-Excavator, belonging to the

petitioner was seized alleging violation of the provisions

of Kerala Minor Minerals Concession Rules. Petitioner

expresses his willingness to have the offence compounded.

The writ petition is disposed of directing the 2 nd

respondent to forward the reports regarding the seizure of

the vehicle to the 1st respondent, forthwith. On the

petitioner approaching the 1 st respondent seeking compounding

of the offence, the same shall be considered and orders

passed thereon within ten days therefrom.

                               Sd/-       Sathish Ninan, Judge

vdv
 WP(C).No.8149 OF 2021(P)



                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE REGISTRATION CERTIFICATE

OF THE EXCAVATOR/JCB OF THE PETITIONER WITH NO.KL-84/0614.