VIJIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The short prayer, that has been pressed into this writ petition filed under Article 226 of the Constitution of India, is to direct the second respondent to consider and pass orders in Ext.P1 petition for disposal of the vehicle involved in Crime No.3 of 2022 of Vandiperiyar Excise Range.

(2.) At the time of hearing, it is submitted by the learned counsel for the petitioner that the petitioner has received notice to appear before the Committee within seven days. The learned Public Prosecutor also conceded that new Drugs Disposal Committee has been constituted and Ext.P1 can be disposed of within a period of three weeks.

(3.) Therefore, there shall be a direction to the second respondent to dispose of Ext.P1 within a period of three weeks from the date of production or receipt of a copy of this judgment.