VINESH KUMAR S/O VISWAMBHARAN VINESH BHAVAN Vs. S I OF POLICE THIRUVALLA POLICE STATION PATHANAMTHITTA DISTRICT

JUDGEMENT

(1.) THE petitioner's vehicle has been seized on allegations of violations of the provisions of the Mines and Minerals (Development and Regulation) Act. THE petitioner has filed Ext.P5 application before the 1st respondent for compounding the offence. THE petitioner's grievance is that the same is not being considered by the 1st respondent.

(2.) HAVING heard the learned Government Pleader also, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Ext.P5 compounding application, after affording an opportunity of being heard to the petitioner, as expeditiously as possible, at any rate, within two weeks from the date of receipt of a copy of this judgment.