M. MUNEER Vs. STATE OF KERALA

JUDGEMENT

(1.) THE proceedings under the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 have been initiated against the vehicle of the petitioner namely, transport vehicle (MGV Tipper) bearing registration No. KL -14 -H -8739 which was seized on 28.05.2012 by the revenue officials under the 2nd respondent. Even though the petitioner has filed a request as per Ext.P2, it is stated that no action is being taken to release the vehicle by way of interim custody. Heard the learned Government Pleader who invited my attention to a recent judgment of a Division Bench of this Court in Sujith vs. State of Kerala : 2012 (2) KLT 547. The Division Bench has issued various directions therein, and paragraph 13 of the said judgment reads as follows: