Kerala High Court
Ameer Abbas vs State Of Kerala on 28 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
WP(C) NO. 5333 OF 2024
PETITIONER:
1 AMEER ABBAS
AGED 41 YEARS
SON OF FATHIMAKUTTY, PADINJAREPEEDIKAYIL, THRITHALA P.O.,
THRITHALA VILLAGE, PALAKKAD DISTRICT, OWNER OF TIPPER LORRY
BEARING REGISTRATION NO. KL-52-E-1626, PIN - 679534
2 NOUSHAD
AGED 44 YEARS
SON OF MOHAMMED, ORAVIL HOUSE, ANGADI P.O., KAPPUR VILLAGE,
PATTAMBI TALUK, PALAKKAD DISTRICT, OWNER OF TIPPER LORRY
BEARING REGISTRATION NO. KL-52-B-9319, PIN - 679552
3 PRASANTH
AGED 41 YEARS
SON OF CHANDRAN, KUTTATHEL, SUKAPURAM P.O., VATTAMKULAM
VILLAGE, PONNANI TALUK, MALAPPURAM DISTRICT, OWNER OF TIPPER
LORRY BEARING REGISTRATION NO. KL-54-N-9299, PIN - 679576
4 JINOY
AGED 26 YEARS
SON OF SUBRAMANIAN, MUTHIRANGATTUPADY, PATTITHARA P.O.,
PATTITHARA VILLAGE, PATTAMBI TALUK, PALAKKAD DISTRICT, OWNER
OF TIPPER LORRY BEARING REGISTRATION NO. KL-41-A-5207, PIN -
679534
5 NOUFAL
AGED 40 YEARS
SON OF ABDULLA, PALLIKUNNATH HOUSE, KOLOLAMB P.O.,
VATTAMKULAM VILLAGE, PONNANI TALUK, MALAPPURAM DISTRICT,
(OWNER OF TIPPER LORRY BEARING REGISTRATION NO. KL-10-Z-
3016, PIN - 679576
BY ADVS.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, INDUSTRIES
DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
2 THE ASSISTANT GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
PALAKKAD., PIN - 678001
W.P.(C.) Nos.5333 & 5334 of 2024
2
3 THE DISTRICT GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
PALAKKAD, PIN - 678001
BY ADV.SRI.AJITH VISWANATHAN, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, ALONG WITH WP(C).5334/2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C.) Nos.5333 & 5334 of 2024
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
WP(C) NO. 5334 OF 2024
PETITIONER:
1 ANSHIFF
AGED 27 YEARS
SON OF ASHRAF, PARAPPURATH, ANAKKARA P.O., ANAKKARA
VILLAGE, PATTAMBI TALUK, PALAKKAD DISTRICT, PIN - 679551
OWNER OF TIPPER LORRY BEARING REGISTRATION NO. KL-53-Q-
8368
BY ADVS.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, INDUSTRIES
DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
2 THE ASSISTANT GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
PALAKKAD, PIN - 678001
3 THE DISTRICT GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
PALAKKAD, PIN - 678001
4 THE SUB INSPECTOR OF POLICE
THRITHALA POLICE STATION, PALAKKAD DISTRICT, PIN - 679504
BY ADV.SRI.AJITH VISWANATHAN, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, ALONG WITH WP(C).5333/2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C.) Nos.5333 & 5334 of 2024
4
C.JAYACHANDRAN, J.
--------------------------------------------
W.P.(C.) Nos. 5333 & 5334 of 2024
--------------------------------------------
Dated this the 28th day of May, 2024
COMMON JUDGMENT
These Writ Petitions were filed alleging illegal seizure of
two lorries, as also, for their release.
2. When the matter was taken up for consideration
today, learned Government Pleader would submit that both
the vehicles have been released and therefore, the subject
matter of these Writ Petitions have become infructuous.
Learned counsel for the petitioners would also confirm that the
vehicles have been released.
In the circumstances, these Writ Petitions are closed as
infructuous.
Sd/-
C. JAYACHANDRAN
JUDGE
SKP/28-05
W.P.(C.) Nos.5333 & 5334 of 2024
APPENDIX OF WP(C) 5333/2024
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SEIZURE MAHASAR DATED
25.1.2024 PREPARED BY THE SECOND RESPONDENT
EXHIBIT P2 TRUE COPY OF THE JUDGMENT REPORTED IN UNAIS VS
DISTRICT COLLECTOR 2023 (1) KLT 651
EXHIBIT P3 TRUE COPY OF THE JUDGMENT OF THE DIVISION BENCH
OF THIS HONOURABLE COURT DATED 29.3.2023 IN
W.A.NO.609 OF 2023
EXHIBIT P4 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE
COURT DATED 4.4.2023 IN WP(C) NO.11862 OF 2023
EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE
COURT DATED 20.7.2023 IN WP(C) NO.23536 OF 2023
EXHIBIT P6 TRUE COPY OF THE INTERIM ORDER OF THIS
HONOURABLE COURT DATED 15.1.2024 IN WP(C)
NO.826 OF 2024
RESPONDENTS' EXHIBITS:NIL
W.P.(C.) Nos.5333 & 5334 of 2024
APPENDIX OF WP(C) 5334/2024
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SEIZURE MAHASAR DATED
25.1.2024 PREPARED BY THE SECOND RESPONDENT
EXHIBIT P2 TRUE COPY OF THE JUDGMENT REPORTED IN UNAIS VS
DISTRICT COLLECTOR 2023 (1) KLT 651
EXHIBIT P3 TRUE COPY OF THE JUDGMENT OF THE DIVISION BENCH
OF THIS HONOURABLE COURT DATED 29.3.2023 IN
W.A.NO.609 OF 2023
EXHIBIT P4 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE
COURT DATED 4.4.2023 IN WP(C) NO.11862 OF 2023
EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE
COURT DATED 20.7.2023 IN WP(C) NO.23536 OF 2023
EXHIBIT P6 TRUE COPY OF THE INTERIM ORDER OF THIS
HONOURABLE COURT DATED 15.1.2024 IN WP(C)
NO.826 OF 2024
RESPONDENTS' EXHIBITS:NIL
TRUE COPY
P.A. TO JUDGE
