Abdul Gafoor vs District Collector
2021 Latest Caselaw 187 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                        WP(C).No.87 OF 2021(I)


PETITIONER:

               ABDUL GAFOOR, AGED 46 YEARS, S/O. ABU MULAKKAL,
               MULAKKAL HOUSE, PANG SOUTH P.O, PERINTHALMANNA,
               MALAPPURAM - 676 102.

               BY ADV. SRI.P.C.ANIL KUMAR

RESPONDENTS:

      1        DISTRICT COLLECTOR, MALAPPURAM DISTRICT,
               CIVIL STATION RD, UP HILL, MALAPPURAM,
               KERALA-676 517.

      2        REVENUE DIVISIONAL OFFICER,
               TIRUR REVENUE DIVISION, TIRUR P.O,
               MALAPPURAM DISTRICT, PIN-676 101.

      3        THE SUB INSPECTOR OF POLICE,
               KADAMPUZHA POLICE STATION, KADAMPUZHA,
               MALAPPURAM, KERALA-676 101.

      4        THE JOINT REGIONAL TRANSPORT OFFICER,
               SUB REGIONAL TRANSPORT OFFICE, TIRUR,
               CHEMBRA, TIRUR, KERALA-676 101.

               BY ADV. SRI.MANURAJ, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.87 OF 2021(I)

                             -2-

                         JUDGMENT

Dated this the 5th day of January 2021

The petitioner claims that he is the owner of a

mini tipper lorry bearing registration No. KL 11 V

4278. This was seized alleging illegal transportation

of the river sand.

2. The petitioner approached the 2 nd

respondent-Revenue Divisional Officer, Tirur by

Ext.P3 representation, dated 05.12.2020, to release

his vehicle in terms of Section 23A (4) proviso of the

Kerala Protection of River Banks and Regulation of

Removal of Sand Act, 2001. That application is

pending before the 2nd respondent.

3. Having considered the pendency of the

representation as above, it is appropriate to direct

the 2nd respondent-Revenue Divisional Officer to take WP(C).No.87 OF 2021(I)

a decision in the matter, within a period of two

weeks, after notice to the petitioner.

The writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE akv WP(C).No.87 OF 2021(I)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A DOWNLOADED COPY OF RC DETAILS OF VEHICLE NO KL 11V 4278

EXHIBIT P2 A TRUE DOWNLOADED COPY OF FIR NO. 300/2020 DATED 29-11-2020 OF KADAMPUZHA POLICE STATION, MALAPPURAM

EXHIBIT P3 A TRUE PHOTOCOPY OF THE REPRESENTATION DATED 05-12-2020 SUBMITTED BEFORE THE 2ND RESPONDENT

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE