ANTHONY V K Vs. DISTRICT COLLECTOR COLLCETORATE PAYYANTHOL

JUDGEMENT

(1.) BOTH these Writ Petitions are concerning prayers identical in nature and therefore they are disposed of together.

(2.) IN W.P.(C)No.17396/2012, the vehicle involved is having registration No.KL-45-D-2697, which was seized on 21.7.2012, according to the petitioner, while passing through Elinjipra-Vhalakudy Public Road, alleging illegal transportation of red earth, violating the Kerala Minor Mineral Concession Rules. Exhibit P2 is the copy of the mahazar produced therein. In W.P. (C)No.17433/12, the vehicle involved is having registration No.KL45-F-5412, which was seized on the same day with similar allegations.

(3.) THE learned Government Pleader submitted that the 2nd respondent may be directed to consider the matter as to whether any proceedings are required in the matter, in the light of the report submitted by the Sub Inspector of Police. The 2nd respondent will consider that aspect also and the said consideration will be independent of the direction issued by the Sub Inspector of Police. The petitioners will produce a copy of the respective Writ Petitions along with a copy of this judgment for compliance. The Writ Petitions are disposed of as above.