Muhammed Hafeef vs The District Collector
2023 Latest Caselaw 6070 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                        WP(C) NO. 18670 OF 2023
PETITIONER:

            MUHAMMED HAFEEF
            AGED 30 YEARS
            S/O. P.A. SAUDALAVI, MANNATHODI HOUSE, IDIMUZHIKAL,
            CHELUPPADAM, CHELEMBRA, MALAPPURAM DISTRICT, PIN -
            673634

            BY ADV K.RAKESH



RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            COLLECTORATE, CIVIL STATION, UPHILL, MALAPPURAM, PIN -
            676505

    2       THE DISTRICT SUPPLY OFFICER
            DISTRICT SUPPLY OFFICE, UPHILL, MALAPPURAM, PIN -
            676505

    3       THE STATION HOUSE OFFICER
            THENHIPALAM POLICE STATION, MALAPPURAM DISTRICT, PIN -
            673636

            BY ADV GOVERNMENT PLEADER



OTHER PRESENT:

            SMT.SURYA BINOY, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.18670 of 2023

                                        2

                  P.V.KUNHIKRISHNAN
              ---------------------
                 W.P (C) No.18670 of 2023
           ---------------------------
             Dated this the 9th day of June, 2023

                                JUDGMENT

This writ petition is filed with the following prayers:-

"i) Issue a writ of mandamus or any other appropriate writs, orders of directions directing the respondents 1 to 3 to forthwith release the Goods Vehicle bearing registration No.KL-05-AE-8882 and the cylinders loaded therein;

ii) Issue a writ of mandamus or any other appropriate writs, orders of directions directing the 1 st respondent to consider Exhibit P3 reply submitted by the petitioner and finalise the proceedings on the basis of Exhibit P2 as expeditiously as possible;

iii) Dispense with the filing of English Translation of Vernacular Documents;

iv) Grant such other reliefs as this Hon'ble Court may deem fit and proper in the circumstances of the case. "

(SIC)

2. The main prayer in this writ petition is to issue a

direction to the 1st respondent to release the Goods Vehicle

bearing registration No.KL-05-AE-8882 and cylinders loaded

therein.

W.P (C) No.18670 of 2023

3. Heard the learned counsel for the petitioner and

the learned Government Pleader.

4. Admittedly, the petitioner submitted Ext.P3 reply

to Ext.P2 show cause notice. In such circumstances, the

duty of the 1st respondent is to consider Ext.P3 and take a

decision in the matter forthwith.

Therefore, this writ petition is disposed of with the

following directions:-

i) The 1st respondent is directed to consider Ext.P3 reply and take a decision in it, after giving an opportunity of hearing to the petitioner, as expeditiously as possible, at any rate, within three weeks from the date of receipt of a certified copy of this judgment.

ii) The petitioner will produce a certified copy of this judgment along with a copy of this writ petition before the 1st respondent for compliance.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng W.P (C) No.18670 of 2023

APPENDIX OF WP(C) 18670/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE LETTER ISSUED BY THE 3RD RESPONDENT TO THE 2ND RESPONDENT

Exhibit P2 A TRUE COPY OF THE SHOW CAUSE NOTICE DATED 7-2-2023 ISSUED BY THE 1ST RESPONDENT

Exhibit P3 A TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 21-2-2023