DINESH DIVAKARAN Vs. DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) THE vehicle bearing Registration No. KL -29 E -1213 was seized by the 2nd respondent alleging offence under the Mines and Mineral (Development and Regulation) Act and the Kerala Minor Mineral Concession Rules. The main ground of challenge is that, the 2nd respondent is not having the jurisdiction or authority to effect seizure.

(2.) HEARD both the sides.

(3.) WHEN the matter came up for consideration on 11.12.2013, the vehicle caused to be released, on satisfaction of a sum Rs. 25,000/ - and on execution of a simple bond. In the said circumstance, the further course of action required is to surrender the vehicle before the 2nd respondent, so as to enable the 2nd respondent to produce it before the concerned Magistrate having jurisdiction over the area and to proceed with steps for prosecution, unless the offence is sought to be compounded.