Prabhin K.P vs State Of Kerala
2022 Latest Caselaw 1639 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                        WP(C) NO. 5021 OF 2022
PETITIONER:

          PRABHIN K.P.,
          AGED 45 YEARS
          S/O. K.V. PRABHAKARAN, KARIYEZHATHU HOUE, V.P. NAIR
          ROAD, PERINJANAM WEST, KODUNGALLOOR, THRISSUR-680686.

          BY ADVS.
          RAHUL SASI
          NEETHU PREM



RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY, DEPARTMENT OF TRANSPORT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2     THE DISTRICT COLLECTOR,
          ERNAKULAM DISTRICT, 1ST FLOOR, CIVIL STATION, ECHAMUKU,
          KUNNUMPURAM, KAKKANAD, KERALA-682030.



          PRINCY XAVIER-SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5021 OF 2022

                                     2


                                 JUDGMENT

The petitioner challenges Ext.P7 order dated 30.12.2021 passed by

the District Collector, Ernakulam. It is submitted that Ext.P7 order was

passed without notice to the petitioner, who was the registered owner

of the vehicle, which was directed to be confiscated.

2. I am of the opinion that if the petitioner is aggrieved by Ext.P7,

it is for the petitioner to raise his contention in a duly constituted

appeal.

Leaving open the contentions of the petitioner to be raised in

appropriate proceedings, this writ petition is closed, reserving liberty to

the petitioner to approach the appropriate appellate authority, in

accordance with law, if so advised.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 5021 OF 2022

APPENDIX OF WP(C) 5021/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE REGISTRATION CERTIFICATE

AL 2358.

Exhibit P2 THE TRUE COPY OF THE AGREEMENT DATED 16/10/2018 BETWEEN THE PETITIONER AND MR. SHAMEER K.M.

Exhibit P3 THE TRUE COPY OF THE LOAN ACCOUNT STATEMENT OF THE PETITIONER.

Exhibit P4 THE CITIZEN COPY OF THE FIR IN CRIME NO.

1382/2021 OF KODUNGALLOOR POLICE STATION.

Exhibit P5 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P6 THE TRUE COPY OF THE REPLY LETTER RECEIVED BY THE PETITIONER FROM THE 2ND RESPONDENT.

Exhibit P7 THE TRUE COPY OF THE ORDER DATED 30/12/2021 ISSUED BY THE 2ND RESPONDENT.