Saira Banu A vs The State Of Kerala
2021 Latest Caselaw 24048 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 28TH DAY OF DECEMBER 2021 / 7TH POUSHA, 1943
                       WP(C) NO. 30784 OF 2021
PETITIONERS:

    1     SAIRA BANU A.,
          AGED 54 YEARS
          W/O. LATE DEEPAK SHAH S., AMEENAS, SANTHI NAGAR-14
          CONTONMENT NORTH, KOLLAM-691001.
    2     AMEENA SULTHANA D.,
          AGED 26 YEARS
          D/O. LATE DEEPAK SHAH S., AMEENA'S, SANTHI NAGAR-14
          CONTONMENT NORTH, KOLLAM-691001.
          BY ADVS.
          C.RAJENDRAN
          B.K.GOPALAKRISHNAN
          B.N.HASKAR


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695001.
    2     THE DISTRICT COLLECTOR,
          COLLECTORATE, KOLLAM-691001.
    3     THE TAHSILDAR,
          KOLLAM TALUK, KOLLAM-691001.
    4     THE VILLAGE OFFICER,
          KOLLAM EAST VILLAGE OFFICE, KOLLAM EAST, KOLLAM-691001.

OTHER PRESENT:

          GP-SRI.PREMCHAND R.NAIR

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       2

W.P.(C)No.30784 of 2021




                                 JUDGMENT

The vehicle with registration No.KL-42-G-1505 of belongs

the petitioners which was parked in the premises of the YMCA,

Kollam, Chinnakkada was taken into custody by the 2 nd

respondent - District Collector. Though the petitioners

approached the authorities for release of the vehicle, the vehicle

was not released. The petitioners have submitted Exts.P1 and

P6 representations before the 2nd respondent - District Collector

requesting to release the vehicle.

2. Heard the learned counsel for the petitioners and the

learned Government Pleader for the respondents.

3. The limited prayer of the petitioners is for direction to

the 2nd respondent - District Collector to consider Exts.P1 and

P6 requests of the petitioners to release the vehicle with

registration No.KL-42-G-1505, registered in the name of Deepak

Shah.S. The petitioners claim to be the legal heirs of Deepak

Shah.S.

W.P.(C)No.30784 of 2021

In the facts and circumstances of the case, there will be

a direction to the 2nd respondent to consider and pass orders on

Exts.P1 and P6 representations submitted by the petitioners

after hearing them within a period of three weeks from the date

of receipt of a copy of the judgment. The petitioners shall

produce a copy of the writ petition with exhibits before the 2 nd

respondent along with the certified copy of the judgment.

The writ petition is disposed of accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE ska

W.P.(C)No.30784 of 2021

APPENDIX OF WP(C) 30784/2021

PETITIONER EXHIBITS Exhibit P1 A TRUE PHOTOCOPY OF THE PETITION DATED 19.7.2021 FILED BY THE 1ST PETITIONER TO THE SUB COLLECTOR KOLLAM.

Exhibit P2 A TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF VEHICLE NO. KL-42 G-1505.

Exhibit P3 A COPY OF THE PHOTOGRAPH SHOWING THE VEHICLE BEARING REG. NO.KL- 42 G-1505.

Exhibit P4 A TRUE PHOTOCOPY OF THE DEATH CERTIFICATE ISSUED BY THE DEPARTMENT OF URBAN AFFAIRS, KOCHI CORPORATION DATED 25.11.2019. Exhibit P5 THE TRUE PHOTOCOPY OF THE AADHAR CARD IN RESPECT OF AMEENA SULTHANA D.

Exhibit P5(A) THE TRUE PHOTOCOPY OF THE AADHAR CARD IN RESPECT OF SAIRA BANU A.

Exhibit P6 A COPY OF THE PETITION DATED 13.8.2021 TO THE TAHSILDAR, KOLLAM.