SURYA SAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sister of the accused in NDPS Crime No.11/2021 which was registered under Sec. 20(b)(ii) of Narcotic Drugs and Psychotropic Substances Act, 1985 of the Mallappally Excise Range.

(2.) The vehicle belongs to the petitioner was seized in connection with the above crime. The confiscation proceedings is going on. The petitioner preferred Ext.P3 representation before the 2nd respondent. The limited prayer of the petitioner is to give a direction to the 2nd respondent to consider and pass orders on Ext.P3 representation at the earliest.

(3.) In the result, this writ petition is disposed of, with a direction to the 2nd respondent to consider and pass orders on Ext.P3, after hearing the petitioner, within a period of three weeks form the date of receipt of a copy of this judgment.