Rabindas S vs State Of Kerala
2022 Latest Caselaw 11432 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 SATURDAY, THE 3RD DAY OF DECEMBER 2022 / 12TH AGRAHAYANA,
                                 1944
                     WP(C) NO. 29344 OF 2013
PETITIONER:

            RABINDAS S.
            AGED 36 YEARS
            S/O SAHADEVAN, KUNNATHUVEED,
            OKARAPPALLAM, THENARI P.O.,
            ELAPPULLI, PALAKKAD DISTRICT.
            BY ADVS.
            SRI.K.ABDUL JAWAD
            SRI.U.MUHAMMED MUSTHAFA
            SMT.VINEETHA V.KUMAR

RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            INDUSTRIES DEPARTMENT,
            GOVERNMENT SECRETARIATE, TRIVANDRUM.-695001
    2       THE DISTRICT COLLECTOR
            PALAKKAD.-678014
    3       ASSISTANT COLLECTOR (UNDER TRAINING)
            PALAKKAD-678014
    4       THE SUB INSPECTOR OF POLICE
            KASABA POLICE STATION, PALAKKAD.-678014


            BY GOVERNMENT PLEADER SRI.ARAVIND V.MATHEW

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   03.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C)No. 29344 of 2013
                                       2



                      MOHAMMED NIAS. C.P.,J
                                ------------
                        WP(C)No. 29344 of 2013
                        - - - - - - - - - - - - - - - - - - ----
                 Dated this the 3rd day of December, 2022

                                 JUDGMENT

This writ petition is filed challenging Exts.P1 and P3,

whereby the earth escavated were seized under Ext.P1. Ext.P3 is

the mahazar.

2. No interim order was granted in this writ petition.

3. In such circumstances, the petitioner is directed to file

objections to Exts.P1 and P3 before the second respondent, who

will consider the objections filed by the petitioner and take

appropriate action in furtherance to Exts.P1 and P3.

Writ petition is disposed as above.

Sd/-MOHAMMED NIAS. C.P.,JUDGE

dlk 3.12.2022 WP(C)No. 29344 of 2013

APPENDIX OF WP(C) 29344/2013

PETITIONER'S EXHIBITS EXHIBIT P1: TRUE COPY OF THE ORDER NO.L.R.G.4- 2013/62977/9, DATED 30.10.2013 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2: TRUE COPY OF THE REPLY DATED 30.10.2013 FROM PUBLIC INFORMATION OFFICER, L.R.G. SECTION, COLLECTGORATE, PALAKKAD.

EXHIBIT P3: TRUE COPY OF THE MAHAZAR RECEIVED UNDER RTI ACT.