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Subhadra C.K vs The District Collector Thrissur
2023 Latest Caselaw 7716 Ker

Citation : 2023 Latest Caselaw 7716 Ker
Judgement Date : 14 July, 2023

Kerala High Court
Subhadra C.K vs The District Collector Thrissur on 14 July, 2023
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
              Friday, the 14th day of July 2023 / 23rd Ashadha, 1945
                              WP(C) NO. 22995 OF 2023
PETITIONER:

     SUBHADRA C.K., AGED 66 YEARS, W/O. KUTTIKRISHNAN, POOPARAMBIL,
     KUMARAPANAL, VARAVOOR, THRISSUR DISTRICT, PIN - 680585.

RESPONDENTS:

  1. THE DISTRICT COLLECTOR, THRISSUR, COLLECTORATE, THRISSUR,
     PIN-680003.
  2. STATION HOUSE OFFICER, WADAKKANCHERY POLICE STATION, THRISSUR
     DISTRICT, PIN - 680582.
  3. AGRICULTURAL OFFICER, CONVENER OF LOCAL LEVEL MONITORING COMMITTEE,
     KRISHI BHAVAN, THEKKUMKARA, THRISSUR DISTRICT, PIN - 680589.


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the respondents 1 and 2 to release the Mini Tipper Lorry
bearing Registration No KL-48-P 2729 forthwith, pending disposal of the
writ petition.


     This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SHRI. MANOJ P.KUNJACHAN, Advocate for the petitioner, the court passed the
following:
                          VIJU ABRAHAM , J.
                    ----------------------------------
                       W.P.(C) No.22995 of 2023
                    ------------------------------------
                  Dated this the 14th day of July, 2023


                              ORDER

Admit.

2. Learned Government Pleader takes notice for the

respondents.

3. The specific case of the petitioner is that even going

by the seizure mahazar, it is apparent that the vehicle was

seized in a public road and the same was an empty vehicle.

This Court has considered a similar matter in W.P.(C)

No.40240 of 2022 and issued Ext.P4 judgment dated

26.12.2022 directing release of the vehicle. Therefore, there

will be an interim direction to respondent Nos.1 and 2 to release

the Mini Tipper Lorry bearing registration No.KL-48/P-2729

forthwith.

Sd/-

VIJU ABRAHAM JUDGE csl

 
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