A J WALSTON Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is seeking for a direction for release of excavator bearing registration No.KL-35B-7624.

(2.) IT appears that the same was seized along with 7 tipper lorries owned by the petitioner. The petitioner is aggrieved by the non-release of the excavator. The petitioner's case is that the property in question is not a paddy land and the reasons which have been relied upon to release the vehicles namely tipper lorries squarely applies as well as the excavator also.

(3.) IN proceedings under the Conservation of Paddy land and Wet land Act for interim release of the vehicle the party will have to offer 1 = times value of the vehicle as security. There is no evidence to show the price of the Excavator as of now. Therefore the District Collector will consider the application for interim release after getting the proper valuation of the vehicle through a competent officer of the motor vehicles department and thereafter the petitioner can offer security by way of landed property of 1 = times of the value of the vehicle and on furnishing security to the satisfaction of the District Collector, the same will be released, on such further conditions as he fit to impose. Appropriate orders will be passed as expeditiously as possible, at any rate, within a period of ten days from the date of production of a copy of the Writ Petition and a certified copy of the judgment by the petitioner. The Writ Petition is disposed of as above.