Mohammed Aslam vs The Additional Tahsildar, Thirur
2021 Latest Caselaw 18090 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                    WP(C) NO. 17196 OF 2021
PETITIONER :-

          MOHAMMED ASLAM, AGED 28 YEARS
          SON OF MOHAMMED ALI, CHERAVATH KEEYATHIL HOUSE,
          TANUR, MORIYA, PARIYAPPURAM (P.O),
          PARIYAPPURAM VILLAGE, TIRUR TALUK,
          MALAPPURAM DISTRICT (OWNER OF LORRY BEARING
          REGISTRATION No.KL-84-2316).

          BY ADVS.
          P.M.ZIRAJ
          IRFAN ZIRAJ
          RIZWANA T.N


RESPONDENTS :-

    1     THE ADDITIONAL TAHSILDAR,
          THIRUR, MALAPPURAM DISTRICT, PIN - 676 101.

    2     THE DISTRICT GEOLOGIST,
          MALAPPURAM, DEPARTMENT OF MINING AND GEOLOGY,
          MALAPPURAM DISTRICT, PIN - 676 121.

          SMT.SURYA BINOY B, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17196 OF 2021

                                 -: 2 :-


                             JUDGMENT

Dated this the 3rd day of September, 2021

This writ petition is filed seeking directions to the respondents

to report the seizure of the petitioner's vehicle bearing registration

No.KL-84-2316 before the 2nd respondent to enable the petitioner to

compound the offence.

2. The learned Government Pleader submits, on instructions,

that the 1st respondent has reported the seizure of the vehicle and has

forwarded all documents to the 2 nd respondent on 24.08.2021 itself

and that the copy of the mahazar was not accepted by the driver of

the lorry.

3. In any view of the matter, since it is submitted that the

documents regarding the seizure of the vehicle had been forwarded

to the 2nd respondent on 24.08.2021 itself, it is for the petitioner to

approach the 2nd respondent with due requests for compounding the

offence and for release of the vehicle.

In the above view of the matter, this writ petition is

disposed of directing that in case the petitioner approaches the 2 nd

respondent with an application for compounding the offence and for WP(C) NO. 17196 OF 2021

release of the vehicle, the same shall be considered by the 2 nd

respondent within a week from the date on which such application is

duly made before the 2nd respondent.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/9.9.2021 WP(C) NO. 17196 OF 2021

APPENDIX

PETITIONER'S EXHIBITS :-

EXHIBIT P1 : TRUE COPY OF THE REGISTRATION CERTIFICATE OF VEHICLE OF PETITIONER.