Pattambi Municipality vs Director General Of Police
2021 Latest Caselaw 10749 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

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

                     WP(C).No.2003 OF 2017(A)

PETITIONER/S:
       1      PATTAMBI MUNICIPALITY
              REPRESENTED BY ITS SECRETARY IN CHARGE
              SHRI.K.RAJAMOHAN POTTY, AGED 51 YEARS,
              SON OF SHRI.S.KRISHNANUNNY, MUNICIPAL OFFICE
              PATTAMBI P.O., PALAKKAD DISTRICT-679303, RESDING AT
              "SREERAGAM", CHERUKUNNAM, VARKALA P.O.,
              THIRUVANANTHAPURAM DISTRICT-695141.

      2      K.BASHEER, AGED 42 YEARS, SON OF ALI,
             COUNCILOR OF DIVISION NO.19, NAMBRAM, PATTAMBI
             MUNICIPALITY, MUNICIPAL OFFICE, PATTAMBI P.O.,
             PALAKKAD DISTRICT-679303, RESIDING AT KIZHAKKETHIL
             HOUSE, KEEZHAYOOR P.O., PALAKKAD DISTRICT-679303.

             BY ADVS.
             SRI.TPM.IBRAHIM KHAN (SR.)
             SMT.P.J.RAZIA BEEVI
RESPONDENT/S:
       1      DIRECTOR GENERAL OF POLICE
              GOVERNMENT OF KERALA,
              THIRUVANANTHAPURAM-695001.

      2      THE SUPERINTENDENT OF POLICE
             PALAKKAD DISTRICT, OFFICE OF THE SUPERINTENDENT OF
             POLICE, PALAKKAD-679010.

      3      THE DEPUTY SUPERINTENDENT OF POLICE
             SHORNUR, PALAKKAD DISTRICT-679121.

      4      THE CIRCLE INSPECTOR OF POLICE
             PATTAMBI, PALAKKAD DISTRICT-679303.

      5      THE DISTRICT COLLECTOR
             PALAKKAD DISTRICT, COLLECTORATE,
             PALAKKAD-679001.

      6      THE REGIONAL TRANSPORT OFFICER
             PATTAMBI, PALAKKAD DISTRICT-679303.

             R1, R6 BY GP SRI.RENIL ANTO KANDANKULATHY

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2003 OF 2017(A)        ..2..


                            JUDGMENT

Dated this the 30th day of March 2021

The grievance of the petitioners is against the non-

removal of confiscated and seized vehicles dumped in

front of the Municipal office and nearby roads, causing

inconvenience to the public, resulting in traffic jam.

2. The learned Government Pleader, submits, on

instructions that, the confiscated vehicles, parked in front

of the Municipal office and the nearby roads will be

removed by the respondents at the earliest.

3. In such circumstances, there will be a direction to

the respondents to take steps to remove the confiscated

vehicles, that are parked in front of the Municipal office

and the nearby roads, within a period of three months

from today.

The writ petition is disposed of accordingly.

Sd/-

                                MURALI PURUSHOTHAMAN
    SB/30/03/2021                       JUDGE
 WP(C).No.2003 OF 2017(A)       ..3..


                           APPENDIX
    PETITIONER'S/S EXHIBITS:

EXHIBIT P1- A PHOTOSTAT COPY OF THE PHOTOGRAPHS O0F SOME OF THE AREAS IN THE MUNICIPALITY WHERE LARGE NUMBER OF CONFISCATED AND SEIZED VEHICLES ARE INDISCRIMINATELY KEPT ON BOTH SIDE OF THE ROAD AND EVEN IN FRONT OF THE MUNICIPAL OFFICE,

EXHIBIT P2- A PHOTOSTAT COPY OF THE LETTER NO.A-4-

1884/16 DATED 11/07/2016 SUBMITTED BY THE FIRST RESPONDENT BEFORE THE SUPERINTENDENT OF POLICE, PALAKKAD DISTRICT.

EXHIBIT P3- A PHOTOSTAT COPY OF THE PETITION DATED 30/12/2016 SUBMITTED BY THE PETITIONERS BEFORE THE SUPERINTENDENT OF POLICE, PALAKKAD DISTRICT WITH COPY TO OTHER RESPONDENTS.

EXHIBIT P4- A PHOTOSTAT COPY OF THE RESOLUTION NO.5(11) DATED 28/06/2016 ADOPTED BY THE PATTAMBI MUNICIPALITY.

EXHIBIT P5- A PHOTOSTAT COPY OF THE RESOLUTION NO.7(18) ADOPTED IN THE MEETING HELD ON 03/10/2016 OF THE PATTAMBI MUNCIPAL COUNCIL.

//true copy //

P.A to Judge