Abdul Jaleel vs The Revenue Divisional Officer
2022 Latest Caselaw 10788 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. 37135 OF 2015

PETITIONER:


              ABDUL JALEEL, AGED 36 YEARS
              S/O.MUHAMMEDKUTTY, KOLANGOTTU HOUSE, AIKKARAPADI P O,
              MALAPPURAM DISTRICT

              BY ADV SRI.BABU S. NAIR


RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              TIRUR, MALAPPURAM DISTRICT, PIN 676101

     2        THE VILLAGE OFFICER, PALLIKKAL VILLAGE, PALLIKKAL P O,
              MALAPPURAM DISTRICT, PIN 673634

              SRI.JOBY JOSEPH, SR.G.P.



       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. 37135 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 respondent to release the mini lorry bearing registration No.KL- 10AB/4785 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