K K MANOJ KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONER is the registered owner of a Tipper Lorry bearing registration No.Kl-47-B-4775. According to the petitioner the vehicle has been seized alleging violation of the KMMC Rules, whereas the instructions obtained by the Government Pleader shows that the proceedings initiated are under the provisions of Act 28 of 2008. Now in the light of the submission made by the Government Pleader, the proceedings are pending before the District Collector.

(2.) THEREFORE I direct that the District Collector shall pass orders on Ext.P8 application made by the petitioner seeking interim custody of the vehicle. Such orders shall be passed at any rate within 10 days from the date of production of a copy of the judgment along with a copy of the writ petition. Writ petition is disposed of as above.