V M SALAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE learned counsel for the petitioners submits that by virtue of Rule 60A of the Kerala Minor Mineral Concession Rules, the authorized officer who is the 3rd respondent in the present case is having the power to compound the offence. In spite of filing necessary application in this regard, the request of the petitioners to have the offence compounded is kept pending which made the petitioners to approach this Court.

(2.) THE learned Government Pleader appearing for the respondents, on instructions, submits that pursuant to the application preferred by the petitioners, the matter was considered and the offences were compounded and the vehicles are already released to the petitioners.