Citation : 2021 Latest Caselaw 10776 Ker
Judgement Date : 30 March, 2021
WP(C).No.8274 OF 2021(H)
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.8274 OF 2021(H)
PETITIONER/S:
ANEES,AGED 45 YEARS,S/O.PAREETHU KUNJU, CHEMATH
HOUSE, CHAVARA, PANMANA, PUTNEN CHANTHA P.O.,
KOLLAM DISTRICT-691 583.
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-689 533.
2 THE SUB INSPECTOR OF POLICE,
ADOOR POLICE STATION, PATHANAMTHITTA DISTRICT,
PATHANAMTHITTA-691 526.
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.8274 OF 2021(H)
JUDGMENT
Dated this the 30th day of March 2021
Lorry bearing Reg. No. KL-64-D-1958 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
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.8274 OF 2021(H)
APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF LORRY BEARING REGISTRATION NO.KL 64 D 1958.
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 445/2021 OF ADOOR POLICE STATION DATED 24.03.2021.
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