VIPIN P S Vs. VILLAGE OFFICER MATTOOR VILLAGE

JUDGEMENT

(1.) THE petitioners are owners of lorries bearing various registration numbers mentioned in paragraph No.1 of the Writ Petition. Their vehicles have been seized by the 2nd respondent on 21.7.2012 with an allegation that the petitioners tried to fill a pit in a 'purayidom' situated in R.S.No.338/5 , 6, 7, 8 and 10 of Mattoor Village, Aluva Taluk. Exhibit P1 is the copy of the mahazar. Alleging that the matter is delayed, the Writ Petition has been filed, seeking for a direction to release the vehicles.

(2.) THE learned Government Pleader on getting instructions submitted that even though the property involved is a purayidom, transportation of red earth, for filling pits requires permit and therefore there is violation of the provisions of the Mines and Minerals(Development and Regulation)Act.