SUDHEER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioner is the registered owner of Tipper Lorry bearing Reg. No. KL-45-A-2719. Proceedings were initiated against the vehicle on the allegation that the vehicle was used for transportation of river sand in violation of the provisions contained in the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001. Those proceedings culminated in Ext.P2 order of the District Collector. In that order petitioner was found guilty and was directed to remit an amount of 25,000/- towards fine. The order contains a further direction, which reads as under:-

(2.) The procedure for confiscation of the vehicle has been laid down in Rule 27 of the provisions of the Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002, framed by the State Government exercising its powers under Sec. 26 of the Act This Rule reads as under:-