Biju vs The District Collector, Kollam
2023 Latest Caselaw 5524 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  TUESDAY, THE 2ND DAY OF MAY 2023 / 12TH VAISAKHA, 1945
                   WP(C) NO. 14743 OF 2023
PETITIONER:

           BIJU
           S/O RAVEENDRAN, CHANGAYIL HOUSE,
           KARUVELIL P.O., EDAVATTOM MURI,
           PAVITHRESWARAM VILLAGE,
           KOLLAM DISTRICT, PIN - 691505

           BY ADVS.
           K.V.ANIL KUMAR
           SWAPNA VIJAYAN
           RADHIKA S.ANIL


RESPONDENTS:

    1      THE DISTRICT COLLECTOR, KOLLAM
           COLLECTORATE, KOLLAM DISTRICT, PIN - 691013

    2      THE STATION HOUSE OFFICER
           EAST KALLADA POLICE STATION,
           KOLLAM DISTRICT, PIN - 691502

    3      THE VILLAGE OFFICER
           MUNREOTHURUTHU VILLAGE OFFICE, MUNREOTHURUTH,
           KOLLAM DISTRICT, PIN - 691502

OTHER PRESENT:

           SRI. JOBY JOSEPH-SR. GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.05.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No. 14743 of 2023       2




             MURALI PURUSHOTHAMAN, J.
          ==========================
               W.P.(C) No. 14743 of 2023
          ==========================
            Dated this the 2nd day of May, 2023

                            JUDGMENT

The petitioner is the owner of Hitachi JCB 30 Plus vehicle

(Engine No. 549542H). The said vehicle has been seized by the

3rd respondent on 23.03.2023. The petitioner has made Ext.P6

request for release of the vehicle before the 1 st respondent.

The limited prayer of the petitioner at this stage is for a

direction to the 1st respondent to consider Ext.P6 and pass

appropriate orders as to the release of the vehicle.

2. Heard learned counsel for the petitioner and the learned

Senior Government Pleader for the respondents.

In the facts and circumstances of the case and having

regard to the submissions made across the bar, there will be a

direction to the 1st respondent to consider Ext.P6 request with

notice to the petitioner, within a period of one month from the

date of receipt of a copy of this judgment.

Writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE mtk

APPENDIX OF WP(C) 14743/2023

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE MAHAZAR AND REPORT DATED 23.03.2023 OF THE 4TH RESPONDENT

Exhibit-P2 PHOTOGRAPH SHOWING THE PROPERTY AND VEHICLE OF THE PETITIONER ENGAGED IN THE WORK IN RE.SY. NO. 461/1, BLOCK NO. 6 OF MUNREOTHURUTH VILLAGE

Exhibit-P3 A TRUE COPY OF THE REPORT DATED 01.04.2023 OF THE 2ND RESPONDENT BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, SASTHAMCOTTA

Exhibit-P4 A TRUE COPY OF THE REPORT DATED 28.03.2023 OF THE 3RD RESPONDENT BEFORE THE JUDICIAL FIRST-CLASS MAGISTRATE COURT, SASTHAMCOTTA

Exhibit-P5 A TRUE COPY OF THE COMPLAINT DATED 27.03.2023 OF THE PROPERTY OWNER

Exhibit-P6 A TRUE COPY OF THE REQUEST DATED 10.04.2023 BEFORE THE 1ST RESPONDENT