ABDUL LATHEEF Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Petitioner is the registered owner of a Mini Lorry bearing Regn.No.KL-10AE/3350. The vehicle was seized by the 2nd respondent on 21/4/2010 on the allegation that it was used for the unauthorised transportation of river sand. By Ext.P5, 1st respondent has ordered interim custody of the vehicle. However, in view of the conditions imposed, petitioner submits that he is unable to comply with the same. In such circumstances, this writ petition has bene filed praying for a direction to the 1st respondent to expedite final orders in the proceedings.

(2.) Having regard to the fact that the vehicle in question was detained as early as on 21/4/2010 and as proceedings are still remaining incomplete, I direct the 1st respondent to conclude the proceedings in respect of the vehicle in question with notice to the petitioner and at any rate within 4 weeks of production of a copy of this judgment along with a copy of this writ petition.

(3.) Petitioner shall produce a copy of this judgment along with a copy of this writ petition before the 1st respondent for compliance. Writ petition is disposed of as above.