T P THOMAS Vs. DISTRICT COLLECTOR CIVIL STATION

JUDGEMENT

(1.) THE petitioner is aggrieved by the non consideration of Ext.P6 representation for release of the sand seized by the second respondent herein.

(2.) THE case of the petitioner is that for construction of a building in the property having an extent of 7.69 ares in Survey No.489/5 in Perumbavoor Village, he purchased 60 metric tons of ordinary sand from one Shri K.G. George. After purchase, it was transported to the property of the petitioner. The sand was seized by the second respondent on 30.6.2012 and a case has been registered against the petitioner's son under Section 23 read with Sections 20 and 27 of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001. Ext.P1 is the copy of the FIR in Crime No.1579/2012. The prayer made by the petitioner is for completion of the proceedings by the District Collector.

(3.) THERE will be a direction to the second respondent to submit a report before the jurisdictional Magistrate, if not already forwarded, within a period of ten days from the date of production of a certified copy of this judgment along with a copy of the writ petition, for enabling the petitioner to seek appropriate orders from the said Court before which the criminal case is pending.