Bushara Liyakath vs Chairman
2021 Latest Caselaw 6368 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

   MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                       WP(C).No.3722 OF 2021(M)


PETITIONER/S:

                BUSHARA LIYAKATH
                AGED 50 YEARS
                W/O. LIYAKATH, ETTUKATTIL HOUSE, SOS, EDATHALA
                NORTH P.O., ALUVA, ERNAKULAM-683 561

                BY ADV. SMT.ANITHA MATHAI MUTHIRENTHY

RESPONDENT/S:

      1         CHAIRMAN, (DEPUTY COMMISSIONER OF POLICE (L/O AND
                T)
                DRUG DISPOSAL COMMITTEE, ERNAKULAM-682 035

      2         STATION HOUSE OFFICER,
                ELAMAKKARA POLICE STATION, KEERTHI NAGAR,
                MAMANGALAM , ELAMAKKARA, ERNAKULAM-682 026

      3         ADDL.R3.THE COMMISSIONER OF POLICE
                MARINE DRIVE, ERNAKULAM, KOCHI-682011

                IS IMPLEADED AS ADDITIONAL R3 AS PER ORDER DATED
                19.02.2021 IN I.A.1/2021 IN WPC 3722/2021.


OTHER PRESENT:

                PP T.R.RENJITH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                V.G.ARUN, J.
                -----------------------------------------------
                       W.P(C).No. 3722 of 2021
                -----------------------------------------------
             Dated this the 22nd day of February, 2021

                                 JUDGMENT

Petitioner is the registered owner of a Scooter bearing

registration No.KL-41-Q-9970. Her son was arrested and the Scooter

was seized in connection with Crime No.64/2020 of Elamakkara Police

Station. The petitioner has approached the Drug Disposal Committee

with Exhibit P1 representation seeking release of her vehicle. This writ

petition is filed, seeking expeditious disposal of the representation.

2. Heard the learned Government Pleader also.

Considering the limited relief sought, the writ petition is disposed

of directing the 1st respondent to consider Exhibit P1 and pass

appropriate orders thereon, as expeditiously as possible and at any

rate, within two weeks from the date of receipt of a copy of this

judgment.

Sd/-

V.G.ARUN, JUDGE

vgs W.P(C).No. 3722 of 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE PETITION DATED 25.1.2021

EXHIBIT P2 A TRUE COPY OF THE POSTAL RECEIPT DT 25.1.2021