NAVAS B Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT DEPARTMENT OF REVENUE SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner is aggrieved by the detention of his vehicle which is a Tipper Mini Lorry bearing Registration No.KL 26-C 4777. THE vehicle was engaged in the transportation of red earth when it was intercepted by the third respondent. This Court has time and again held that vehicles after seizure should be produced before the jurisdictional Magistrate.

(2.) I therefore direct the third respondent to produce the vehicle of the petitioner before the jurisdictional Magistrate within one week from the date of receipt of a copy of this judgment. It is open to the petitioner to apply for interim custody of the vehicle under such circumstances which shall also be dealt with without further delay. The writ petition is disposed of as above.