MOHAMEDUNNI Vs. THE DEPUTY TAHSILDAR AND ORS.

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:

(2.) Petitioner is the owner of the vehicle bearing No. KL.05 N 5765 (Lorry), which was taken into custody by the first respondent/Deputy Tahsildar as per Ext.P2 seizure Mahazar dated 13.11.2014 alleging illegal transportation of river sand. The case of the petitioner is that the river sand seized from the petitioner's vehicle was having valid pass issued by the Parathur Grama Panchayath.

(3.) When the matter is taken up for consideration, the learned Counsel for the petitioner submits that the issue is squarely covered by the decision in W.P.(C) No. 3435 of 2015, the relevant paragraphs of the said judgment are extracted below for the purpose of convenience.