ANSAR Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the registered owner of a lorry bearing No. KL-11AK/6051, which was seized by the 2nd respondent herein on 15.9.2016 on the allegation that the same was used for transportation of red earth. It appears that Annexure A mahazar was prepared on the same day evidencing the seizure.

(2.) I have heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) It is submitted by the learned counsel that though the vehicle was seized under the provisions of the Kerala Minor Mineral Concession Rules, 2015 read with the Mines and Minerals (Development and Regulation) Act, 1957, the seizure of the vehicle has not been reported till date before the jurisdictional Magistrate.