Sivanandan K vs The District Geologist
2021 Latest Caselaw 10722 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                        WP(C).No.8310 OF 2021(K)


PETITIONER/S:

                SIVANANDAN K.,
                AGED 48 YEARS
                S/O KUNJIKRISHNAN,SOUMYA BHAVANAM,
                KUNNUMMA.P.O, THAKAZHI,ALAPPUZHA DISTRICT-688562.

                BY ADVS.
                SRI.ARUN MATHEW VADAKKAN
                SRI.K.X.JOSEPH
                SHRI.GERRY DOUGLES S.
                SHRI.DON PAUL
                SHRI.BIPIN.K.S
                SHRI.ATHUL K.R.
                SHRI.ABDUL RASHIQ A.

RESPONDENT/S:

      1         THE DISTRICT GEOLOGIST
                DEPARTMENT OF MINING AND GEOLOGY,
                MINI CIVIL STATION,ARANMULA,PATHANAMTHITTA-689533.

      2         THE SUB INSPECTOR OF POLICE,
                ADOOR POLICE STATION,PATHANAMTHITTA
                DISTRICT,PATHANAMTHITTA-691526.

                BY G.P SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8310 OF 2021(K)




                                  JUDGMENT

Dated this the 30th day of March 2021

Lorry bearing Reg. No. KL-04-AD-2125 belonging to the

petitioner was seized alleging violation of the provisions

of the Kerala Mines and Minerals (Development and

Regulation) Act, 1957. The petitioner expresses

willingness to have the offence compounded.

The 2nd respondent shall cause the records including

mahazar to be forwarded to 1 st respondent forthwith. If

the petitioner moves the 1st respondent for compounding of

the offence, the 1st respondent shall consider the same and

pass appropriate orders within a period of two weeks from

the date of receipt of such request.

Sd/-

SATHISH NINAN

JUDGE VDV WP(C).No.8310 OF 2021(K)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF LORRY BEARING REGISTRATION NO.KL-04-AD-2125

EXHIBIT P2 TRUE COPY OF THE SEIZURE MAHAZAR DATED 24.03.2021 PREPARED BY 2ND RESPONDENT

EXHIBIT P3 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NUMBER 446/2021 OF ADOOR POLICE STATION DATED 24.03.2021.