VINCY Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants herein are the petitioners in W.P.(C). No.17219/2016. They filed the writ petition for a mandamus directing the respondents to release their vehicles seized by the police, alleging that the vehicles were parked on the side of the road for removal of ordinary earth without any valid permit vide Ext.P5 mahazar on 06.05.2016 and also for a direction to the respondents to accept the compounding petition from the petitioners. A learned Single Judge by a common judgment dated 26.05.2016, disposed of the matter stating that the compounding is an alternative remedy available to the petitioners and if compounding has to be availed, it has to be under the provisions of the Act and the Rules which provides for compounding and this Court cannot take a different view in the matter.

(2.) Relevant portion of the impugned judgment reads as under:-

(3.) Aggrieved by the judgment of the learned Single Judge, the appellants preferred this appeal on the following grounds:-