Justin Raj A.S vs State Of Kerala
2021 Latest Caselaw 8562 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                     WP(C).No.6420 OF 2021(B)


PETITIONERS:
       1     JUSTIN RAJ A.S.
             AGED 35 YEARS
             S/O. RAJ, 'DEEPA BHAVAN', KIZHAKKECHERUVILA,
             VAZHAVOOR MALAYINKEEZHU P.O. THIRUVANANTHAPURAM 695
             571.
       2     RAJAN S,
             AGED 70 YEARS
             S/O. SUKUMARAN NADAR,
             R.V. SADANAM, MALAYINKEEZHU P.O.
             THIRUVANANTHAPURAM DISTRICT 695 571.
             BY ADV. SRI.S.NIKHIL SANKAR

RESPONDENTS:
       1     STATE OF KERALA
             REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      2      THE DISTRICT COLLECTOR,
             COLLECOTRATE , 2ND FLOOR, CIVIL STATION BUILDING,
             CIVIL STATION ROAD,THIRUVANANTHAPURAM 695 043.

      3      THE REVENUE DIVISIONAL OFFICER,
             1ST FLOOR, REVENUE TOWER,KUDAPANAKKUNNU,
             THIRUVANANTHAPURAM 695 541.

      4      THE TAHASILDAR,
             THIRUVANANTHAPURAM TALUK OFFICE, EAST FORT,
             PAZHAVANGADI, THIRUVANANTHAPURAM 695 023.
      5      THE VILLAGE OFFICER,
             THIRUMALA VIALGLE OFFICE MANGATTUKADAVU, THIRUMALA
             ROAD, T.V. NAGAR, THIRUMALA JUNCTION,
             THIRUVANANTHAPURAM 695 006.

      6      THE STATION HOUSE OFFICER,
             POOJAPPURA POLICE STATION, POOJAPPURA P.O.
             THIRUVANANTHAPURAM 695 012.

             BY GOVERNMENT PLEADER:SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                   2
WP(C).No.6420 OF 2021(B)




                           JUDGMENT

The vehicle bearing No.KL-20-N-7084 (JCB) owned by

the 1st petitioner was seized alleging commission of offence

under the Kerala Minor Mineral Concession Rules. The writ

petition has been filed seeking release of the vehicle.

2. The learned counsel for the petitioners submit that the

1st petitioner is willing to seek for compounding of the offence

before the 2nd respondent - District Collector and that

appropriate orders may be passed by the authority, without

delay.

Accordingly, the writ petition is disposed of permitting

the 1st petitioner to move the 2nd respondent seeking

compounding of the offence and the 2 nd respondent shall

consider and pass orders on such application within a period

of one week from the date of receipt of a copy of the

application.

Sd/-

SATHISH NINAN

JUDGE

rsr

WP(C).No.6420 OF 2021(B)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF IST PETITIONERS VEHICLE BEARING NO. KL-20-N-7084.

EXHIBIT P2 TRUE COPY OF THE G.O.(MS) NO.

85/2010/INDUSTRIES DATED 05/04/2020 ISSUED BY 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPROT ISSUED BY THE TALUK SURVEYOR.THIRUVANANTHAPURAM TO THE 2ND PETITIONER DATED 30/11/2020.

EXHIBIT P4 TRUE COPY OF THE RECEIPT OF LAND TAX FROM THE 2ND PETITIONER.

EXHIBIT P5 TRUE COPY OF TANDAPER DETAILS OF 2ND PETITIONERS PROPERTY COMPRISED IN RE SY NO. 120 OF THIRUMALA VILLAGE.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE 1ST PETITIONER DATED 15/02/2021 BEFORE THE 2ND RESPONDENT.