Rasheed N.V vs District Collector
2021 Latest Caselaw 10097 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                       WP(C).No.7747 OF 2021(P)


PETITIONER:

               RASHEED N.V
               AGED 43 YEARS
               S/O. IMBICHI MUHAMMED, NELLOLI VEETTIL,
               THURUTHIYAD P.O, BALUSSERY, KOZHIKODE-673 612

               BY ADVS.
               SRI.A.RAJASIMHAN
               SHRI. AYYAPPADAS V
               KUM.VYKHARI.K.U

RESPONDENTS:

      1        DISTRICT COLLECTOR
               CIVIL STATION P.O, KOZHIKODE-673 020

      2        SPECIAL DEPUTY TAHASILDAR,
               MINI CIVIL STATION, KOYILANDY P.O,
               KOZHIKODE-673 305

               BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
          ==================
               W. P. (C) No.7747 of 2021
          ==================
          Dated this the 25th day of March, 2021

                           JUDGMENT

Tipper lorry bearing registration No.KL-76A-

3313 was seized alleging violation of the

provisions of the Kerala Conservation of Paddy land

and Wetland Act, hereinafter referred to as "the

Act". The petitioner maintains that the offence

alleged has not been committed and that the

petitioner was transporting soil on the strength of

the transit pass issued by the Department of

Geology, a copy of which has been marked as Ext.P2.

2. The first respondent District Collector is

the authority in terms of Section 20 of the Act to

decide upon the issue.

3. Accordingly the writ petition is disposed of

directing the first respondent to hear the W. P. (C) No.7747 of 2021 :- 2 :-

petitioner and pass appropriate orders without

delay and at any rate within a period of one month

from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.7747 OF 2021(P)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE VEHICLE BEARING NO. KL 76A 3313.

EXHIBIT P2 TRUE COPY OF THE TRANSIT PASS DATED 18.1.2021 ISSUED BY THE GEOLOGIST, GEOLOGY DEPARTMENT.

EXHIBIT P3 TRUE COPY OF THE MAHAZAR DATED 22.1.2021 ISSUED BY THE SPECIAL DEPUTY TAHASILDAR.

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