MUHAMMED SADIK Vs. REVENUE DIVISIONAL OFFICER PEINTHALMANNA

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P1 order, whereby the petitioner has been directed to pay an amount of Rs.1,85,000/- (Rupees One lakh eighty five thousand only) towards River Management Fund in proceedings initiated under the Kerala Protection of River Banks and Regulation of Removal of Sand Act for illegal transportation of rive sand. THE petitioner now submits that the petitioner does not dispute the liability to pay and the petitioner would be satisfied, if the petitioner is granted instalment facility to pay off the amounts.

(2.) HAVING heard the learned Government Pleader also, I dispose of this writ petition with the following directions: The respondents shall permit the petitioner to pay off the amounts in six equal monthly instalments starting from 25.4.2012. Every subsequent instalment shall be paid on the first working day after 24th of every succeeding month. On the petitioner paying the 1st instalment and furnishing security to the satisfaction of the 1st respondent for the balance instalments, the vehicle shall be released to the petitioner.