PRASANTH. K.V. Vs. THE DISTRICT COLLECTOR,

JUDGEMENT

(1.) AGGRIEVED by an order dated 10th June, 2010 in W.P.(C) No. 16722 of 2010 by which a learned Judge of this Court declined to grant an interim order for release of the vehicle seized under the provisions of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 ('the Act' for short), the writ Petitioner therein preferred the instant writ appeal.

(2.) THE vehicle in question was intercepted by around 8.30 in the night on 18.12.2009 by the second Respondent while transporting sand. Apart from anything else, Section 12(2) of the Act specifically stipulates that no sand removal operation shall be carried out in a Kadavu before 6 a.m. and after 3 p.m. In the circumstances, we see no reason to interfere with the order under appeal.