Mathew T.X vs The District Collector
2024 Latest Caselaw 13702 Ker

Kerala High Court

Mathew T.X vs The District Collector on 27 May, 2024

Author: P Gopinath

Bench: P Gopinath

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
             THE HONOURABLE MR. JUSTICE GOPINATH P.
  MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                     WP(C) NO. 29850 OF 2014
PETITIONER:

         MATHEW T.X
         AGED 42 YEARS
         S/O. T D XAVIER, THOTTAKATH HOUSE, CHERANELLUR,
         ERNAKULAM DIST

         BY ADV SRI.BABU S. NAIR



RESPONDENT:

    1    THE DISTRICT COLLECTOR
         ERNAKULAM, PIN-682030

    2    THE SUB INSPECTOR OF POLICE
         CHERANALLUR POLICE STATION, ERNAKULAM DIST, PIN-
         682034

         SRI. VENUGOPAL V. (GOVERNMENT PLEADER)


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(c)No.29850/2017                    2

                            JUDGMENT

This writ petition was filed against the seizure of vehicle

bearing Registration No.Kl-17/2959 belonging to the petitioner for

alleged violation of the provisions of the Kerala Conservation of

Paddy Land and Wet Land Act, 2008.

2. This Court, by interim order dated 18.11.2014, directed

that the vehicle shall be released on the execution of a bond. In the

light of the interim order, this writ petition can be disposed of

directing that the proceedings initiated against the aforesaid vehicle

of the petitioner shall be finalised, in accordance with the law, by

the 1st respondent, after affording an opportunity of hearing to the

petitioner. The 1st respondent shall finalise the proceedings as

aforesaid, (if not already finalised) within a period of four months

from the date of receipt of a certified copy of this judgment.

The writ petition is disposed of as above.

GOPINATH P. JUDGE acd

APPENDIX OF WP(C) 29850/2014

PETITIONER EXHIBITS

P1:-TRUE COPY OF THE PHOTOGRAPHS SHOWING THE UNLOADING OF THE MATERIALS OF THE DEMOLISHED BUILDING