BINDHU MON Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner's vehicle bearing registration No.KL-45B-8722 was seized by the 2nd respondent on 12.9.2012 for alleged transportation of river sand without any pass. A complaint has been registered by the 2nd respondent as per Exhibit P1 and Exhibit P2 is the copy of the report sent to the 1st respondent.

(2.) THE prayer is for a direction to the 2nd respondent to report about the seizure before the jurisdictional Magistrate. It is submitted that the Court concerned is Judicial First Class Magistrate Court, Haripad.

(3.) THERE will be a direction to the 2nd respondent to file a report before the jurisdictional Magistrate, namely, Judicial First Class Magistrate Court, Haripad within a period of seven days from the date of production of a certified copy of this judgment along with a copy of the Writ Petition, for enabling the petitioner, who claims to be the registered owner, to file appropriate application seeking interim custody of the vehicle. The Writ Petition is disposed of as above.