RAFEEQ, AGED 40 YEARS S/O. ABDUL RAHMAN MANGATTIL HOUSE, CHEMBU. P.O. CHEMBU VILLAGE, VAIKOM TALUK, KOTTAYAM DISTRICT Vs. STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001,

JUDGEMENT

(1.) THESE Writ Petitions have been filed by the respective petitioners seeking for a direction to the District Collector to pass appropriate orders with regard to the final adjudication proceedings. The vehicles have been seized alleging violation of the provisions under the Kerala Protection of River Banks and Regulation of Removal of Sand Act. The Judicial First Class Magistrate Court, vaikom has passed an order as per Exhibit P4 directing interim release of the vehicles. It is pointed out that the petitioners are unable to comply with the conditions therein. The same is a common order in respect of many cases. In a connected Writ Petition, this Court has already directed final adjudication to be completed within a period of six weeks from the date of production of a copy of the judgment. Accordingly, there will be a direction to the respondents to consider and pass orders on the representations of the petitioners and complete the proceedings within a period of six weeks from the date of production of a certified copy of this judgment.