PRADEEP Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner's vehicle, bearing registration No.KR-N-5505 has been seized by the 2nd respondent on 9.11.2012. It is averred that the petitioner has never transported sand using the said vehicle.

(2.) THE learned Government Pleader on getting instructions submitted that on finding that there is violation of the provisions of the relevant Act, the vehicle has been seized.

(3.) IN the light of the decision of the Division Bench of this Court in Sujith v. State of Kerala (2012 (2) KLT 547), the 2nd respondent will have to furnish a report before the jurisdictional Magistrate, for enabling the parties to approach the said Court by filing an application under Section 451 or 457 of Crl.P.C.