S.OMANA AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) Short facts for disposal of this writ petition are narrated below:

(3.) The 3rd respondent, in the year 2006, had issued a show cause notice to the petitioner in connection with the confiscation proceedings. The petitioner submitted objection and after hearing the petitioner, the 3 rd respondent confiscated the vehicle as per order dated 26.03.2007. Ext.R3(b) is the order of confiscation passed by the authority. Thereafter the petitioner surrendered the vehicle before the