RANJITH C Vs. TAHASILDAR

JUDGEMENT

(1.) BOTH the writ petitions are filed by the respective writ petitioners seeking for a direction to release tipper lorry bearing Registration No.KL-10-AJ-7646 to the petitioner in W.P.(C).No.21374/2012 and tipper lorry bearing Registration No.KL-10-AL-4288 to the petitioner in W.P.(C). No.21388/2012.

(2.) THE petitioners' case is that they have not committed any offence and the vehicles have been unauthorisedly seized by the second respondent, who handed over the same to the third respondent.

(3.) IN that view of the matter, there will be a direction to the third respondent to give details of the regarding the registration of crime, if any, including the copy of the First INformation Report as well as the scene mahazar, and the mahazar prepared by the Village Officer on production of a certified copy of this Judgment. If criminal cases have already been registered, it is open to petitioners to approach the Jurisdicational Magistrate for appropriate orders. If no criminal cases have been registered, the petitioners can move the concerned Revenue Divisional Officer for appropriate orders. The writ petitions are disposed of as above. No costs.