ZEENATH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) BOTH these Writ Petitions are filed seeking for identical reliefs.

(2.) .In W.P.(C)No.19249/12, the petitioner is the registered owner of a tipper lorry bearing registration No.KL-23C- 8405, which was seized by the 2nd respondent on 4.8.12. The allegation appears to be that the provisions of the Conservation of Paddy Land and Wet Land Act have been violated. The petitioner, thereafter, is stated to have approached the District Collector along with a petition produced as Exhibit P5 for getting the release of the vehicle, after dropping the proceedings.

(3.) .Heard the learned counsel for the petitioners and the learned Government Pleader.