Akbar Shah vs The Revenue Divisional Officer
2021 Latest Caselaw 22700 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                        WP(C) NO. 25894 OF 2021
PETITIONER:

          AKBAR SHAH
          AGED 45 YEARS
          S/O SHAMSUDHEEN, RESIDING AT KOCHERI BANGLOW, PANMANA,
          KARUNAGAPPALLY-691 583.

          BY ADVS.
          S.SREEKUMAR (KOLLAM)
          K.VIJAYAN
          K.P.JABBAR
          T.AMBILI



RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER,
          CIVIL STATION, KOLLAM-691 013.

    2     THE TAHSILDAR, (LR),
          KARUNAGAPALLY, KOLLAM

    3     THE VILLAGE OFFICER
          CHAVARA VILLAGE OFFICE, KOLLAM



          RIYAL DEVASSY-GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25894 OF 2021

                                     2


                                 JUDGMENT

This writ petition is filed seeking directions to the 1 st respondent to

conciser Ext.P3 application submitted by the petitioner for release of vehicle

bearing Registration No.KL-23-K-6488. It is submitted by the learned counsel

for the petitioner that the vehicle was seized on 01.03.2021 by the 3 rd

respondent. It is submitted that Ext.P2 report has been submitted by the 2 nd

respondent which would show that the property was not included in the

data bank. The petitioner therefore has preferred Ext.P3 application before

the 1st respondent seeking release of the vehicle.

In the above circumstances, there will be a direction to the 1 st

respondent to take up, consider and pass appropriate orders on Ext.P3

application submitted by the petitioner, within a period of three weeks from

the date of receipt of a copy of this judgment. The petitioner shall produce a

copy of this writ petition along with a copy of the judgment before the 1 st

respondent for compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 25894 OF 2021

APPENDIX OF WP(C) 25894/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE CERTIFICATE OF REGISTRATION, VEHICLE BEARING NO KL-23-K-6488

Exhibit P2 THE TRUE COPY OF THE PROCEEDINGS OF THE TAHASILDAR, KARUNAGAPALLY DATED 8.3.2021

Exhibit P3 THE TRUE COPY OF THE APPLICATION DATED 12.8.2021 PRODUCED BEFORE THE 1ST RESPONDENT