THANKARAJAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner's vehicle, namely, three wheeled goods vehicle having registration No.KL 04 S 5149, was seized by the fourth respondent on 23/02/2012 on the allegation that it was carrying river sand in violation of the provisions of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001.

(2.) THE prayer made in the writ petition is for a direction to the respondents to file a report before the Judicial Magistrate Court concerned in the light of the decision of the Division Bench in Sujith v. State of Kerala and others [2012 (2) KLT 547].

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