Shaji K.P vs The District Geologist
2024 Latest Caselaw 31140 Ker

Kerala High Court

Shaji K.P vs The District Geologist on 1 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C).No.30137/2024

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                                                  2024:KER:81112
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

  FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946

                        WP(C) NO. 30137 OF 2024

PETITIONERS:

     1      SHAJI K.P, AGED 44 YEARS
            SON OF KAMMU K.P, KINATTINGAPARAMBIL HOUSE, CHERIYA
            PARAPPUR P.O, TRIPRANGODE, MALAPPURAM, KERALA
            (OWNER OF TIPPER LORRY BEARING REGISTRATION NO. KL-
            55-AG-1207), PIN - 676102

     2      MUHAMMED ASHIRAF, AGED 42 YEARS
            SON OF HAMSA E.P, EANAM PARAMBIL HOUSE, ATHALOOR,
            THAVANUR VILLAGE, MALAPPURAM KERALA (OWNER OF
            TIPPER LORRY BEARING REGISTRATION NO. KL-57-B-
            3402), PIN - 679573

     3      SUMESH K.M, AGED 37 YEARS
            SON OF MOHANAN, KANDIRUTTY HOUSE, THARIYATH P.O,
            MALAPPURAM DISTRICT- (OWNER OF TIPPER LORRY BEARING
            REGISTRATION NO. KL-54-N-5716), PIN - 679575

     4      KURIYIDATH SAMEER, AGED 38 YEARS
            SON OF BOKER, KURIYIDATH HOUSE, VANIYANNUR P.O,
            MALAPPURAM DISTRICT - (OWNER OF TIPPER LORRY
            BEARING REGISTRATION NO. KL-55-AM-6708), PIN -
            676103

            BY ADVS. P.M.ZIRAJ
            IRFAN ZIRAJ




RESPONDENTS:

     1      THE DISTRICT GEOLOGIST
            DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
            MALAPPURAM DISTRICT, PIN - 676511
 W.P.(C).No.30137/2024

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     2      THE SUB INSPECTOR OF POLICE, VALANCHERY POLICE
            STATION, MALAPPURAM DISTRICT, PIN - 676552


            DEEPA V., GP


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
01.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.30137/2024

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                                  JUDGMENT

It is submitted that the vehicle has been released to the

petitioner pursuant to the interim direction of this Court. Hence,

the prayer in this writ petition has become infructuous.

Accordingly, this writ petition is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

2024:KER:81112 APPENDIX OF WP(C) 30137/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SEIZURE MAHASAR DATED 19.08.2024 PREPARED BY THE SECOND RESPONDENT

Exhibit P2 TRUE COPY OF THE JUDGMENT REPORTED IN UNAIS VS DISTRICT COLLECTOR 2023 (1) KLT

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 12.4.2024 IN WP(C) NO.14733 OF 2023

Exhibit P7 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 23.4.2024 IN WP(C) NO.13875 OF 2024

Exhibit P8 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 03.5.2024 IN WP(C) NO.16713 OF 2024