Beevikutty vs The Sub Collector
2022 Latest Caselaw 10787 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                   THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

           FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944

                              WP(C) NO. 27981 OF 2015

PETITIONER:

              BEEVIKUTTY, AGED 50 YEARS
              W/O.KUNHIMUHAMMED, KURULANKUNNATH HOUSE,
              SANKARAMANGALAM, PATTAMBI, PALAKKAD DISTRICT.

              BY ADV SRI.BABU S. NAIR



RESPONDENTS:

     1        THE SUB COLLECTOR
              OTTAPALAM, PALAKKAD DISTRICT, PIN-679101.

     2        THE TAHSILDAR
              PATTAMBI TALUK, PALAKKAD DISTRICT, PIN-679303.



              SRI.JOBY JOSEPH, SR.GOVT.PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.10.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27981 OF 2015
                                      :: 2 ::




                                  JUDGMENT

Dated this the 21st day of October 2022

This writ petition is filed seeking the following reliefs:

i) issue a writ of mandamus or any other appropriate writs, orders or directions commanding the respondents to release the goods carriage/mini lorry bearing registration No.KL-52C/620 to the petitioner;

ii) declare that the respondents have no authority to seize the vehicles for the infraction of the provisions contained in the KMMC Rules, 2015, in respect of a minor mineral.

2. On this day, when the matter came up for consideration,

learned counsel for the petitioner submitted that the matter has become

infructuous.

Accordingly, writ petition is dismissed as infructuous.

SD/-

SHAJI P. CHALY JUDGE jes