Abdul Karim vs The District Collector
2024 Latest Caselaw 30487 Ker

Kerala High Court

Abdul Karim vs The District Collector on 25 October, 2024

WP(C) NO. 30433 OF 2024            1


                                              2024:KER:79711
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                       WP(C) NO. 30433 OF 2024

PETITIONER:

               ABDUL KARIM,
               AGED 47 YEARS
               SON OF YOUSAF, PAPPANKATTIL HOUSE, CHERUTHURUTHI
               P.O., CHERUTHURUTHI VILLAGE, THALAPPILLY TALUK,
               THRISSUR DISTRICT (OWNER OF JCB BEARING
               REGISTRATION NO.KL-48-L-7524), PIN - 679531


               BY ADVS.
               P.M.ZIRAJ
               IRFAN ZIRAJ


RESPONDENTS:

    1          THE DISTRICT COLLECTOR,
               THRISSUR, FIRST FLOOR, CIVIL STATION, CIVIL
               LINES ROAD, KALYAN NAGAR, AYYANTHOLE, THRISSUR,
               KERALA, PIN - 680003

    2          THE VILLAGE OFFICER,
               CHERUTHURUTHI VILLAGE, THRISSUR, PIN - 679531

    3          STATION HOUSE OFFICER,
               CHERUTHURUTHI POLICE STATION, THRISSUR, PIN -
               679531

OTHER PRESENT:

               SRI.RIYAL DEVASSY, GP


        THIS    WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   25.10.2024,       THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 30433 OF 2024             2


                                                            2024:KER:79711
                   MOHAMMED NIAS C.P., J
          ............................................................
                    W.P(C) No.30433 of 2024
         .............................................................
         Dated this the 25th day of October 2024

                              JUDGMENT

This writ petition is filed for seeking the following

prayers:-

"1. Issue a writ of mandamus or any other appropriate writ, order or direction to the first respondent to release the vehicle of petitioner bearing registration No. KL-48-L- 7524 unconditionally since the seizure is illegal and against the provisions of law.

2. Such other writ, order or direction which this Honorable Court may deem fit and proper in the interest of justice and circumstances of the case.

And

3. Exempt the production of translated copies of vernacular documents of the subject matter."

2. The learned Government Pleader submits that

the confiscation proceedings were concluded and orders have

been passed on 24.10.2024.

This is recorded. Nothing further remains to be

considered in this writ petition and the same is closed.

Sd/-

MOHAMMED NIAS C.P. JUDGE Anu

2024:KER:79711 APPENDIX OF WP(C) 30433/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE VEHICLE OF PETITIONER

Exhibit P2 TRUE COPY OF THE SEIZURE MAHASAR DATED 7.8.2024 PREPARED BY THE SECOND RESPONDENT

Exhibit P3 TRUE COPY OF THE INTERIM ORDER OF THIS HONORABLE COURT DATED 29.05.2024 IN WPC NO. 17741 OF 2024

Exhibit P4 TRUE COPY OF THE ORDER OF THIS HONORABLE COURT DATED 14.08.2024 IN WPC NO.13512 OF 2024

Exhibit P5 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT REPORTED IN SIRAJ VS. DISTRICT COLLECTOR 2023 KLT ONLINE