MALIK, S/O.KUNJUMUHAMMED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner seeking for a direction to the respondents to implement the directions in Exts.P1 and P3 whereby the country boat seized from the petitioner has been confiscated with an option to release the same on payment of Rs.33,000/-. It is clear from Exts.P2 and P3 that the petitioner has remitted the amount of Rs.33,000/- on 30.06.2012.

(2.) LEARNED counsel for the petitioner points out that the proceedings under the Kerala Protection of River Banks and Regulation of Removal of Sand Act initiated against the petitioner stands finalised by Ext.P1 namely, the order passed by the District Collector dated 27.06.2012. A reading of Ext.P1 order shows that the same is issued by invoking the power under Rule 27 of the Kerala Protection of River Banks and Regulation of Removal of Sand Rules and the petitioner has been asked to remit an amount of Rs.33,000/- for release of the country boat.