Sathyan vs District Collector
2021 Latest Caselaw 15837 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                         WP(C) NO. 7010 OF 2021
PETITIONER/S:

            SATHYAN
            AGED 48 YEARS
            S/O. FRANCIS, MEKKEKKARA VEEDU, CHEMMANNAMKUZHI,
            KUTTICHAL P.O., THIRUVANANTHAPURAM-695 574.

            BY ADV M.R.SARIN



RESPONDENT/S:

     1      DISTRICT COLLECTOR
            COLLECTORATE CIVIL STATION, THIRUVANANTHAPURAM, 695 043.

     2      DISTRICT GEOLOGIST
            DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
            KESAVADASAPURAM, PATTOM PALACE, THIRUVANANTHAPURAM-695
            004.

     3      TAHSILDAR
            NEDUMANGAD TALUK OFFICE, REVENUE TOWER, NEDUMANGAD-695
            541.

     4      *ADDL.R4.REGIONAL TRANSPORT OFFICER
            SUB REGIONAL TRANSPORT OFFICER, NEDUMANGAD TOWN ROAD,
            PAZHAVADI, NEDUMANGAD 695 541
            *ADDL.R4 IMPLEADED AS PER ORDER DATED 27-04-2021 IN I.A.
            2/2021 IN WPC 7010/2021


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7010 OF 2021              2




                             JUDGMENT

The petitioner has approached this Court

aggrieved by the blacklisting of his vehicle, MGV-

Tipper Swaraj Mazda bearing registration number KL-

16 F/5422 and the denial of registration of licence

for transportation of minerals, consequent to the

seizure of his vehicle by the 3rd respondent

alleging illegal transportation of granite. The

website of the department of Mining and Geology

specifies the enrollment as temporarily cancelled.

2. The vehicle which was seized for the alleged

offence was got released by the petitioner from the

Judicial First Class Magistrate's Court under

Section 457 Cr.P.C.

3. It is submitted by the learned Government

Pleader that pending the proceedings the entry in

the site, regarding the petitioner's vehicle, has

been unblocked.

Recording the above submission of the learned

Government Pleader, this Writ Petition is disposed

of.

Sd/-

SATHISH NINAN JUDGE

sd

APPENDIX OF WP(C) 7010/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF CERTIFICATE OF REGISTRATION ISSUED BY SUB REGIONAL TRANSPORT OFFICE, NEDUMANGAD ON 23.4.2010.

EXHIBIT P2 TRUE COPY OF TAX RECEIPT ISSUED BY MOTOR VEHICLES DEPARTMENT, REGISTRATION AUTHORITY, NEDUMANGADU SRTO, KERALA.

EXHIBIT P3 TRUE COPY OF THE INSURANCE CERTIFICATE CUM POLICY SCHEDULE ISSUED BY SHRIRAM GENERAL INSURANCE CO. LTD. DATED 22.2.2019.

EXHIBIT P4 TRUE COPY OF THE GOODS CARRIAGE PERMIT ISSUED BY REGIONAL TRANSPORT AUTHORITY, NEDUMANGADU DATED 28.7.2017.

EXHIBIT P5 TRUE COPY OF VEHICLE ENROLLMENT STATUS IN MINERAL TRANSPARENCY PORTAL OF DEPARTMENT OF MINING AND GEOLOGY.