Shaiju C.K vs The Sub Inspector Of Police
2021 Latest Caselaw 9161 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                       WP(C).No.6959 OF 2021(T)


PETITIONER:

               SHAIJU C.K.
               AGED 36 YEARS
               S/O.SUBRAMANIAN, CHETTARAKUNANTH HOUSE,
               PUTHUPPARAMB P.O., THIRURANGADI,M MALAPPURAM
               DISTRICT, PIN-676 501, (OWNER OF LORRY BEARING
               REGISTRATION NO.KL 10 AE 166).

               BY ADV. SRI.P.M.ZIRAJ

RESPONDENTS:

      1        THE SUB INSPECTOR OF POLICE
               VEGARA POLICE STATION, MALAPPURAM DISTRICT,
               PIN-676 304.

      2        THE DISTRICT GEOLOGIST,
               MINI CIVIL STATION, MANJERI, VELLARANGAL,
               PIN-676 517.


               BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         Sathish Ninan, J.
                 ==============================
                    W.P.(C) No.6959 of 2021
                   ==========================
             Dated this the 18th day of March, 2021

                                 JUDGMENT

The vehicle of the petitioner bearing Reg No.KL-

10-AE-166 was seized alleging violation of the

provisions of Kerala Minor Mineral Concession Rules,

2015 and Mines and Minerals (Development and

Regulation) Act, 2015. The petitioner seeks to

compound the offence.

The second respondent Geologist being the

authority under the Act, it is ordered that the

petitioner shall approach the second respondent

seeking to compound the offence, and in such event,

the request shall be considered and appropriate orders

passed within a period of ten days therefrom.

                                   Sd/-     Sathish Ninan, Judge

vdv
                        APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1         TRUE COPY OF THE REGISTRATION

CERTIFICATE OF THE VEHICLE BEARING NO.KL 10 AE 166.

EXHIBIT P2 TRUE COPY OF THE SEIZURE MAHASAR DATED 13.03.3031 PREPARED BY THE 1ST RESPONDENT IN CONNECTION WITH THE SEIZURE OF THE VEHICLE OF THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE GO(MS) NO.51/2017/ID DATED 21.06.2017.