A. MOSES Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONER submits that he has purchased ordinary sand from Goa and has brought it by trucks to Kerala. Relying on Exts.P1 to P7, petitioner seeks to substantiate the said contention as also his case that taxes as admissible have been paid in respect of the sand in question. Despite this, petitioner submits that the 3rd respondent detained two trucks while transporting the sand, on 4/9/2010. Thereupon, petitioner submitted Ext.P11 representation to the 1st respondent requesting for release of the vehicles with sand. Petitioner submits that his activities are fully legitimate and cannot be interfered with and refers to Ext.P12 judgment rendered by this Court in support of this plea. As orders were not passed on the representation, this writ petition has been filed praying for a direction to the respondents to release the truck and the sand.

(2.) ON the other hand, the learned Government Pleader submits that they have sufficient materials to prove that the sand in question is not from outside as claimed by the petitioner. It is stated that it was for that reason that proceedings were initiated and the vehicles were detained. Admittedly, the proceedings initiated the petitioner are under the provisions of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001.

(3.) PETITIONER shall produce a copy of this judgment along with a copy of this writ petition before the 2nd respondent for compliance.