BASHEER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THESE Writ Petitions are filed by the respective petitioners aggrieved by the insistence, according to the petitioners, to furnish bank guarantee or deposit original title deed of immovable properties as a pre-condition for getting the vehicles released. The vehicles were involved in proceedings under the Conservation of Paddy Land and Wet Land Act.

(2.) BOTH the petitioners had approached this Court earlier by filing W.P.(C)No.4996/12 and W.P.(C)No.5012/12, which were disposed of by Exhibit P2 judgment produced in both the Writ Petitions. Thereafter the 1st respondent has passed respective orders produced as Exhibit P3 wherein it was directed the vehicles will be released by way of interim custody subject to the condition that the owner of the vehicle will produce security of 1.5 times value of the vehicle fixed by the Regional Transport Officer, Kayamkulam.

(3.) THE learned Government Pleader submitted that without the original title deeds, security cannot be accepted.