SARATH LAL Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE above Writ Petitions have been preferred by the petitioners seeking the following reliefs;

(2.) THE matter in issue is covered by the judgment of this Court rendered on 3.4.2014 in W.P.(C).No.9806/2014, which reads as follows:

(3.) IT is pointed out by the learned counsel for the petitioners that the petitioners are willing to have the offences registered under the Mines and Minerals (Regulation of Development) Act, 1957 read with the provisions of the Kerala Minor Mineral Concession Rules framed thereunder, for compounding in terms of Section 23A of the above said Act and Rule 60A of the aforementioned Rules. It can be seen from the respective seizure mahazars produced in these Writ Petitions that the offences alleged against the petitioners are only in relation to the alleged violation of the aforementioned Act and Rules framed thereunder. The petitioners' counsel submits that the petitioners will submit necessary applications for compounding the offence before the Sub Inspector of Police concerned. In that eventuality, it is directed that the offences alleged against the petitioners under the provisions of the above said Act and Rules shall also be permitted to be compounded as per the aforementioned statutory provisions on payment of the compounding fee of Rs. 25,000/ - in respect of the respective vehicles of the respective petitioners. It is further ordered that no prosecution shall be initiated when the above said offences in relation to the incidents alleged against the petitioners have been so compounded. The vehicles of the petitioners shall also be released to the respective petitioners forthwith by the Sub Inspector of Police concerned after payment of the compounding fee.