AJITH P. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner owns a Mahindra tipper bearing registration No.KL-18B-6364. The tipper of the petitioner was seized by the revenue officials on 16.05.2020 alleging contravention of the provisions of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001. It is stated by the petitioner that though proceedings for confiscation of the tipper have been initiated by the additional fifth respondent in terms of the provisions of the Act, the same is yet to be concluded. The petitioner, therefore, seeks appropriate directions for release of the tipper.

(2.) Heard the learned counsel for the petitioner as also the learned Government Pleader.

(3.) When the matter was taken up, the learned counsel for the petitioner only prayed for a direction for interim release of the vehicle pending finalization of the confiscation proceedings.