Rejitha Kumari vs Deputy Excise Commissioner
2021 Latest Caselaw 352 Ker

WP(C).No.29219 OF 2020(B)
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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

  WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                      WP(C).No.29219 OF 2020(B)


PETITIONER:

               REJITHA KUMARI
               AGED 47 YEARS
               D/O.AMMINI AMMA, REJITHA BHAVANAM, ERANOOR,
               PANAVELI P.O., VETTIKKAVALA, KOTTARAKARA TALUK,
               KOLLAM DISTRICT.

               BY ADV. SRI.K.V.ANIL KUMAR

RESPONDENTS:

      1        DEPUTY EXCISE COMMISSIONER, KOLLAM
               PIN-691 001.

      2        STATION HOUSE OFFICER,
               KOTTARAKARA POLICE STATION, KOLLAM DISTRICT, PIN-
               691 506.


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29219 OF 2020(B)
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                             JUDGMENT

Dated this the 6th day of January 2021

The grievance of the petitioner herein who is the owner

of KL 24S 8959, autorickshaw which is involved in Crime

No.3389 of 2020 of Kottarakara Police Station. She seeks

interim custody of the vehicle on a contention that the

vehicle was taken without her permission. The petitioner

laments that, even though the application is dated

25.08.2020 it has not been considered and not orders

passed.

2. Heard the learned Counsel for the petitioner and

the learned Government Pleader. I feel that the writ

petition itself can be disposed of with a direction to the first

respondent to take up Ext.P3 and pass an appropriate

order in accordance with law, on merits, as expeditiously

as possible, at any rate, within a period of one month

from the date of production of a copy of this judgment. WP(C).No.29219 OF 2020(B)

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE

SKP/6-1 WP(C).No.29219 OF 2020(B)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE CONTRACT CARRIAGE PERMIT OF THE VEHICLE KL-24 S 8959.

EXHIBIT P2 A TRUE COPY OF THE FIR IN CRIME NO.3389/2020 OF KOTTARAKARA POLICE STATION.

EXHIBIT P3 A TRUE COPY OF THE REQUEST DATED 25.08.2020 BEFORE THE 1ST RESPONDENT.

RESPONDENTS'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE