RAJENDRAN, S/O. GOVINDANASAN Vs. STATE OF KERALA,

JUDGEMENT

(1.) PETITIONER is a registered owner of a Mini lorry bearing registration No. KL -2 -AD 214, a 2008 model vehicle. The vehicle was seized on the allegation that, that was used for unauthorized transportation of river sand.

(2.) BY Ext.P1 order on 15.7.20910 interim custody of the vehicle was given to the petitioner. Ext.P1 shows that the value of the vehicle was fixed at Rs. 3 lakhs, by the Regional Transport Officer, Kollam. Ext.P1 order was challenged by the petitioner in W.P. (c) No. 24581/2010. That writ petition was disposed of by Ext.P2 judgment directing that Ext.P1 be considered in the light of the full bench decision of this Court in Shan C.T. v. State of Kerala and Ors., 2010 (3) KHC 333.

(3.) THE contention of the petitioner is that on the initial occasion value was fixed by the RTO at Rs. 3 lakhs and without any reason now the value is fixed at Rs. 7 laksh. In view of the inconsistency in the value as reflected in Ext.P1 and P3, the writ Petition is filed.