SUBRAMANIAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner's vehicle is involved in proceedings under the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001. Seizure was effected on 04/08/2012 by the second respondent. According to the petitioner, there was a valid pass and a copy of the same is produced as Ext.P2.

(2.) IT is submitted that after moving the Judicial First Class Magistrate Court, Tirur in C.M.P.No.6915/2012, the vehicle has been released to the petitioner by way of interim custody. Ext.P5 is the representation filed by the petitioner seeking to expedite final adjudication within a time frame.

(3.) IT is submitted by the learned Government Pleader that sufficient time will be required to complete the adjudication proceedings.