MUJEEB A.K Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is aggrieved by the seizure of his vehicle namely, National Permit Lorry bearing registration No.KA-01 A A- 1022. It is pointed out that the vehicle was seized by the 3rd respondent on 17.03.2012 when it was parked on the road side near Kalaikadavu, Paivalike Panchayath.

(2.) IT is the contention of the petitioner that.

(3.) THERE will be a direction to the 2nd respondent to see that steps are taken in terms of the decision of the Division Bench in Sujith vs. State of Kerala (2012 (2) KLT 547) 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 and that a report is filed before the Judicial First Class Magistrate, Kanhangad. This writ petition is disposed of as above.