Thomas Sunil vs B.Abdul Nasar I.A.S
2021 Latest Caselaw 13552 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
      THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                        CON.CASE(C) NO. 610 OF 2021
 AGAINST THE JUDGMENT DATED 10.03.2020 IN WP(C) 7278/2020 OF HIGH
                               COURT OF KERALA
PETITIONER/PETITIONER:

             THOMAS SUNIL
             AGED 52 YEARS
             S/O PETER RAJAN, KOYILPARAMBIL HOUSE,
             KURUPPAPPARA, RAYAMANGALAM,KOLLAM DISTRICT.

             BY ADV K.RAKESH



RESPONDENT/RESPONDENT NO.1:

             B.ABDUL NASAR I.A.S.
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             DISTRICT COLLECTOR,
             COLLECTORATE, CIVIL STATION ROAD,
             KAANKATHU MUKKU, KOLLAM DISTRICT,
             PIN-691013.



             SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case (Civil) No.610 of 2021
         in
W.P(C) No.7278 of 2020
                                     2




                   ALEXANDER THOMAS, J.
              ===========================
               Cont.Case (Civil) No.610 of 2021
                      [arising out of the judgment dated
                     10.03.2020 in W.P(C) No.7278/2020]
               ===========================
                    Dated this the 01st day of July, 2021

                              JUDGMENT

Today when the matter has been taken up for consideration,

Sri.Saigi Jacob Palatty, learned Senior Government Pleader would

submit on the basis of instructions that the matter was subsequently

considered and it was found that the subject property where the

vehicle was seized was found to be converted land and therefore, it

was ascertained that proceedings of seizure under State Act 28 of

2008 could not lie and hence, the vehicle has now been already

released to the petitioner on 24.05.2021.

2. Sri.K.Rakesh, learned counsel appearing for the

petitioner would point out that the returned vehicle was found in a

damaged condition and that liberty may be accorded to the

petitioner to work out his remedies for claiming compensation, etc. Cont.Case (Civil) No.610 of 2021 in W.P(C) No.7278 of 2020

Liberty is accorded to the petitioner to work out his remedies

in the manner known to law. Recording the abovesaid submission of

the respondent and with the abovesaid liberty to the petitioner, the

above contempt of court case will stand disposed of.

Sd/-

ALEXANDER THOMAS JUDGE

vgd Cont.Case (Civil) No.610 of 2021 in W.P(C) No.7278 of 2020

APPENDIX OF CON.CASE(C) 610/2021

PETITIONER'S ANNEXURES

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT IN W.P.

                          (C)NO.7278/2020    OF    THIS    COURT
                          DT,10.03.2020.

ANNEXURE B                TRUE COPY OF THE APPLICATION DATED

23.3.2020 SUBMITTED BY THE PETITIONER BEFORE THE DISTRICT COLLECTOR.