NOORUDHEEN Vs. THE SUB INSPECTOR OF POLICE AND

JUDGEMENT

(1.) The petitioner has approached this court seeking the following prayers:

(2.) Briefly the case of the petitioner is as follows. The petitioner is employed in Dubai. In the year 1998 he brought a bike from Dubai after customs clearance and registered the same in Kerala with registration No. KL8M2803. Ext.P1 is the registration certificate of the bike.

(3.) In 1999 there was a family partition in the family of the petitioner and he has signed in the partition deed. After the partition, he went back to Dubai and while he left India the petitioner has kept his bike and house hold articles in the residential house. After partition, the said house was assigned to his brother, Salim. Later Salim demolished the said house to construct a new house. While demolishing the house, house hold articles of the petitioner and the bike were shifted to a shed near that house. Salim informed the petitioner about the shifting of the bike.