GANGADHARAN Vs. THE DISTRICT COLLECTOR, ALAPPUZHA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking for a direction to the respondents to report about the seizure of the vehicle before the concerned jurisdictional Magistrate. The lorry was seized on 15.05.2012. It is stated that the petitioner is the registered owner of the said lorry having registration No. KL-03-A-5081. The issue is covered by the decision of a Division Bench of this Court in Sujith vs. State of Kerala, 2012 2 KerLT 547 wherein in paragraph 13, the following directions have been issued: