HARIDAS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner herein seeks for a direction to the

(2.) ND respondent to file a report before the Judicial First Class Magistrate Court, Vaikom showing the seizure of his vehicle. 2. The petitioner is the registered owner of a vehicle bearing registration No.KL-36-4677 (MGV Tipper) which was seized on 29.06.2012 at 2.30 p.m by the 2nd respondent. The allegation appears to be that the petitioner was transporting sand in violation of the provisions of the Kerala Protection of River Banks and Regulation of Removal of Sand Act. An offence under Section 279 of Indian Penal Code has also been alleged.

(3.) IN the light of the above direction, the 2nd respondent will furnish a report before the Judicial First Class Magistrate Court, Vaikom within a period of three days from the date of receipt of a copy of this judgment, at any rate, on or before 06.08.2012 since it is pointed out that the Crl.M.P.No.4547/2012 is posted before the Magistrate Court on 06.08.2012. The petitioner will produce a certified copy of this judgment along with a copy of the writ petition before the 2nd respondent for compliance.