Pramod.N vs The Director General Of Police
2021 Latest Caselaw 1342 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

 WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                      WP(C).No.324 OF 2021(M)


PETITIONER:

               PRAMOD.N
               AGED 38 YEARS
               S/O CHANDRAN, NADAKKAL HOUSE, KANNAPURAM,
               MOTTAMMAL P.O.KANNUR-670 301.

               BY ADVS.
               SRI.SHABU SREEDHARAN
               SMT.MEENU THAMPI
               SHRI.AMAL STANLY

RESPONDENTS:

      1        THE DIRECTOR GENERAL OF POLICE
               POLICE HEADQUARTERS, VAZHUTHAKKAD
               P.O.THIRUVANANTHAPURAM-695 014.

      2        MADHUSOODANAN P,
               THE SUB INSPECTOR OF POLICE, KANNAPURAM POLICE
               STATION, KANNUR-670 301.

      3        THE REVENUE DIVISIONAL OFFICER,
               TALIPARAMBA, REVENUE TOWER, COURT ROAD,
               TALIPARAMBA-670 141.


               BY GOVERNMENT PLEADER SRI.A RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      :2:
W.P(C).No.324 of 2021


                                 JUDGMENT

The petitioner has approached this Court aggrieved by the seizure

of a Tipper Lorry bearing registration No.KL 59A 5387 along with the

sand contained therein, which is alleged to be river sand. In the Writ

Petition, it is the case of the petitioner that after seizure of the vehicle

and the sand, the matter was forwarded to the 3 rd respondent Revenue

Divisional Officer (R.D.O) and the R.D.O is currently in seisin of the

matter.

2. The learned Government Pleader would submit, on instructions,

that the 3rd respondent R.D.O can pass orders in the matter within two

weeks from today. Taking note of the said submission, the Writ Petition

is disposed by directing the 3rd respondent to pass orders in the matter

involving seizure of the vehicle and sand belonging to the petitioner

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

after hearing the petitioner. The petitioner shall produce a copy of the

writ petition together with a copy of this judgment before the 3 rd

respondent for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/13.01.2021

W.P(C).No.324 of 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE TIPPER LORY WITH REG NO KL 59A 5387 DATED 21.7.2014

EXHIBIT P2 THE TRUE COPY OF THE INSURANCE CERTIFICATE OF THE TIPPER LORRY WITH REG NO KL 59A 5387 FOR THE PERIOD FROM 6.3.2020 TO 5.3.2021

EXHIBIT P3 THE TRUE COPY OF THE GOODS CARRIAGE PERMIT OF THE TIPPER LORRY WITH REG NO KL 59A 5387 DATED 22.6.2014

EXHIBIT P4 THE TRUE COPY OF THE VEHICLE PASS ISSUED BY THE PORT DEPARTMENT IN RESPECT OF THE DREDGED SAND ALLOTTED TO THE PETITIONER DATED 19.9.2019

EXHIBIT P5 THE TRUE COPY OF THE VEHICLE PASS ISSUED BY THE PORT DEPARTMENT IN RESPECT OF THE DREDGED SAND ALLOTTED TO THE BROTHER OF THE PETITIONER DATED 28.9.2019

EXHIBIT P6 THE TRUE COPY OF THE VEHICLE PASS ISSUED BY THE PORT DEPARTMENT IN RESPECT OF THE DREDGED SAND ALLOTTED TO THE MOTHER OF THE PETITIONER DATED 4.10.2019

EXHIBIT P7 THE TRUE COPY OF THE SEIZURE MAHZAR DATED 5.6.2020

EXHIBIT P8 THE TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 4.11.2020

EXHIBIT P9 THE TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER, KANNAPURAM DATED 17.11.2020

EXHIBIT P10 THE TRUE COPY OF THE COMPLAINT PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 4.12.2020

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE