(1.) PETITIONERS in these writ petitions are the registered owners of the tipper lorries bearing registration Nos.KL-48-A-2833, KL- 30-A-2941 and KL-30-A-9008. These vehicles have been seized by the 3rd respondent. Though the petitioners in these writ petitions seek release of the vehicles, the only order to be passed is a direction to the 3rd respondent to produce the vehicles before the Judicial Magistrate for further action in the matter. This the 3rd respondent shall do within ten days from the date of production of a copy of the judgment along with copies of the writ petitions.
(2.) PETITIONER shall produce a copy of the judgment along with copies of the writ petitions before the 3rd respondent for compliance. Writ Petitions are disposed of as above.