ROSHAN MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the owner of a Tipper Lorry bearing Registration No. KL 36-7470 which has been seized on the allegation that the provisions of Kerala Conservation of Paddy Land and Wet Land Act has been violated. Heard learned counsel for the petitioner and learned Government Pleader.

(2.) The petitioner seeks for a direction to release the vehicle by way of interim custody and to direct the finalisation of the proceedings and also for a declaration that the vehicle bearing Registration No. KL 36-7470 has not been involved in the commission of any offence in violation of the provisions of the Act. Along with I.A. No. 7287/2012 the petitioner has produced Ext. P8 which is an application seeking interim custody of the vehicle.