RATHEESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is the owner of a lorry bearing registration No.KL-02- G-8213, which was seized by the respondents on 29/05/2012 at 09.15 A.M. It is stated that Ext.P1 is the copy of the Mahazar. The relief sought for by the petitioner is to direct the production of the vehicle before the Judicial First Class Magistrate Court, Harippad for enabling the petitioner to move the said court for getting interim custody.

(2.) HEARD learned Government Pleader for the respondents.

(3.) THE legal position with regard to the above aspect have been declared by a Division of this Court in Sujith v. State of Kerala and others [2012 (2) KLT 547].