SHYJU Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioner submits that he is the registered owner of a Jeep bearing Regn. No. KL-03/B 2145. Proceedings were initiated against the vehicle under the provisions of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001.

(2.) As far as the merits of the dispute is concerned, now that the revision is pending, it is for the Revisional Authority to consider those contentions and I refrain myself from venturing into those areas.

(3.) Now what remains is the grievance of the Petitioner that the request for interim custody is not considered. A reading of Ext.P5 shows that a prayer has been made by the Petitioner for interim custody. Now that such a request has been made and as the District Collector has not considered the same so far, it is directed that, on the production of a copy of this judgment the District Collector will consider the request of the Petitioner for interim custody of the vehicle and pass orders thereon in accordance with the principles laid down by the Full Bench of this Court in Shan C.T. v. State of Kerala, 2010 3 KHC 333.