Sreeradh K B vs The District Collector
2024 Latest Caselaw 12239 Ker

Kerala High Court

Sreeradh K B vs The District Collector on 17 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 17TH DAY OF MAY 2024 / 27TH VAISAKHA, 1946
                           WP(C) NO. 17393 OF 2024
PETITIONER:

              SREERADH K B
              AGED 33 YEARS
              S/O BABU, KOCHUKULAM HOUSE, PULLUR P O, IRINJALAKUDA,
              THRISSUR DISTRICT, PIN - 680683
              BY ADVS.
              JITHIN BABU A
              CLETUS THOTTAPILLY
              ARUN SAMUEL


RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              THRISSUR, FIRST FLOOR, CIVIL STATION, CIVIL LINES RD,
              KALYAN NAGAR, AYYANTHOLE, THRISSUR DISTRICT, KERALA,
              PIN - 680003
     2        THE VILLAGE OFFICER
              IRINJALAKUDA VILLAGE, THRISSUR DISTRICT, PIN - 680121


              SRI.B..S.SYAMANTHAK - GP



     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 17393 of 2024
                                    2


                            JUDGMENT

Dated this the 17th day of May, 2024

The vehicle belonging to the petitioner has been seized,

on allegation that there is violation of the provisions of the

Kerala Conservation of Paddy Land and Wetland Act, 2008.

The petitioner has preferred Ext.P3 application before the 1 st

respondent, which is evidenced by Ext.P4 receipt. The

petitioner seeks early disposal of Ext.P3.

In view of the limited prayer sought for, this writ petition

is disposed of directing the 1st respondent to consider and

pass orders on Ext.P3, after hearing the petitioner, at the

earliest, at any rate, within a period of four weeks from the

date of receipt of a copy of the judgment.

Sd/-

T.R. RAVI JUDGE SK

APPENDIX OF WP(C) 17393/2024

PETITIONER EXHIBITS :

Exhibit P1 THE TRUE COPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF THE ABOVE VEHICLE AND OTHER RELATED DOCUMENTS.

Exhibit P2 THE TRUE COPY OF THE SEIZURE MAHAZAR PREPARED BY THE 2ND RESPONDENT WITH RESPECT TO THE 1ST PETITIONER'S VEHICLE DATED 11-03-2024. Exhibit P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT DATED 01/04/2024.

Exhibit P4 A TRUE COPY OF THE RECEIPT ISSUED BY THE FIRST RESPONDENT DATED 01/04/2024 TO THE PETITIONER HEREIN.

Exhibit P5 TRUE COPY OF THE JUDGEMENT OF THIS HON'BLE COURT IN WP© 28419/2023 DATED 19/09/2023. Exhibit P6 TRUE COPY OF THE JUDGEMENT OF THIS HON'BLE COURT IN WP© 576/2024 DATED 15/01/2024. Exhibit P7 A TRUE COPY OF THE JUDGEMENT OF THIS HON'BLE COURT IN WP© 1158/2024 DATED 19/01/2024.