SREENIMON P Vs. TAHSILDAR KARTHIKAPPALLY TALUK OFFICE

JUDGEMENT

(1.) ALL the petitioners herein are seeking for a direction to the 1st respondent to consider their applications for compounding. The allegation raised against the petitioners is that their vehicles were used for illegal transportation of quarry waste. Ext.P4 is a copy of the seizure mahazar. The petitioners are relying upon the Cash Memorandums produced as Exts.P5 to P7.

(2.) WHAT is sought for in the writ petition is only a direction to the 1st respondent to consider their applications for compounding, which are produced as Exts.P8 to P10. It is upto the 1st respondent to take a decision on the applications. There will be a direction to the 1st respondent to consider the applications and pass appropriate orders within a period of ten days from the date of production of a copy of this judgment along with a copy of the writ petition. This writ petition is disposed of as above.