Kerala High Court

Ratheesh.P.M vs State Of Kerala on 9 May, 2025

WP(C) NO. 16865 OF 2025

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                                                                    2025:KER:33705
                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

             THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

         FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                           WP(C) NO. 16865 OF 2025

  CRIME NO.6/2024 OF Peruvannamoozhi Forest Range Office, Kozhikode

PETITIONER/S:

            RATHEESH.P.M.
            AGED 38 YEARS
            S/O. RAMAKRISHNAN, PAROL MEETHAL HOUSE, KELAPPAJI NAGAR,
            MOODADI P.O., KOYILANDY, KOZHIKODE, PIN - 673307


            BY ADVS.
            T.D.SUSMITH KUMAR
            JAYKAR.K.S.
            C.SIVADAS
            ANJALI R. MENON
            VANDANA A.
            ALMY ANIL
RESPONDENT/S:

     1      STATE OF KERALA
            FOREST AND WILD LIFE DEPARTMENT, REPRESENTED BY ITS
            SECRETARY THIRUVANANTHAPURAM., PIN - 695001

     2      RANGE FOREST OFFICER
            PERUVANNAMOOZHI, DIVISIONAL FOREST OFFICER, KOZHIKODE,
            PIN - 673528

     3      DIVISIONAL FOREST OFFICER
            OFFICE OF THE DIVISIONAL FOREST OFFICER B-BLOCK, CIVIL
            STATION, KOZHIKODE-, PIN - 673020

            BY ADV. SRI RAJEEV JYOTHISH GEORGE, GP


     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR    ADMISSION   ON
09.05.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16865 OF 2025

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                                                            2025:KER:33705
                 HARISANKAR V. MENON, J
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                  WP(C) No.16865 of 2025
          ------------------------------------------------
            Dated this the 09th day of May 2025

                               JUDGMENT

The captioned writ petition is filed, pointing out that the

application at Ext.P2 filed by the petitioner under Section 53 of

the Kerala Forest Act, 1961, for the release of his Honda Activa

Scooter is not being disposed of by the 3 rd respondent herein.

2. Having considered the averments in the writ petition

and the contents of Ext.P2 application, this writ petition would

stand disposed of, directing the 3rd respondent to consider and

pass orders on Ext.P2 application, after granting the petitioner

an opportunity of being heard, as expeditiously as possible, at

any rate, within a period of four weeks from the date of receipt

of a copy of this judgment.

Sd/-

HARISANKAR V. MENON

DM JUDGE WP(C) NO. 16865 OF 2025

2025:KER:33705 APPENDIX OF WP(C) 16865/2025

PETITIONER EXHIBITS

Exhibit P-1 A TRUE COPY OF THE ORDER DATED 23/01/2025 IN CMP NO. 182/2025 IN OR 06/2024 OF THE RANGE FOREST OFFICE, PERUVANNAMOOZHI, ON THE FILE OF THE JUDICIAL FIRST-CLASS MAGISTRATE COURT-II, PERAMBRA.

Exhibit P-2 A TRUE COPY OF THE APPLICATION DATED 17/02/2025 SUBMITTED TO THE 3RD RESPONDENT-DIVISIONAL FOREST OFFICER.