REEJA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE facts of the case pleaded, show that proceedings have been initiated against the petitioner alleging violation of the provisions Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001.

(2.) THE vehicle involved is a goods vehicle-Tipper Lorry having registration No.KL-02-AE-3470. The detention was on 22/09/2011 at a place called Karikode. The petitioner maintains that there was a valid pass, a copy of which is produced as Ext.P2. Thereafter, he moved the writ petition as No.5004/2012 seeking interim custody of the vehicle, and Ext.P5 is a copy of the Judgment. The vehicle was also released on 04/05/2012 as per the order passed by the Judicial First Class Magistrate Court in Crl.M.P.No.2401/2012.

(3.) THE petitioner seeks for a direction to the second respondent to examine the genuineness of Ext.P2 pass issued by the competent authority, before filing a complaint as per the directions in Ext.P5 Judgment.