NOUFAL P Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) IN this Writ Petition, the petitioner complains that his vehicle bearing registration No.KL-08-AC-1780 has been detained on the allegation that this vehicle was used for transportation of river sand in violation of the provisions contained in the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001. According to the petitioner, though he has made application for interim custody of the vehicle, his application was not considered. With this grievance, the Writ Petition has been filed.

(2.) A Full Bench of this Court in Shan C.T. v. State of Kerala [2010(3)KHC 333] has laid down the manner in which such applications for interim custody should be dealt with. Therefore, all that is necessary in this Writ Petition is to direct that the statutory authority, before whom the application has been made, shall deal with the applications in the light of the provisions of the Act referred above and in the manner as directed by the Full Bench of this Court in the judgment referred as above.