C S BASHEER Vs. KONNATHADY GRAMA PANCHAYATH

JUDGEMENT

(1.) Mr.Jobi Jose Kondody, counsel for the petitioner submits that even though the petitioner had substantially complied with all the conditions imposed by this court in its interim order dated 20th December, 2006, the vehicle in question has not been released to the petitioner so far. Counsel further submits that adjudication is presently adjourned to next week. Having regard to the above submissions and the submissions of Mr.Mathew G.Vadakkel, learned Government Pleader, I am of the view that the Writ Petition itself can be disposed of with the following directions: 1. The District Collector before finalising the adjudication proceedings in respect of the vehicle in question willl hear the 1st respondent- Panchayat also.

(2.) The vehicle in question will be released to the petitioner once the petitioner files an affidavit before the District Collector in which he undertakes to produce the vehicle in its present condition as and when directed in that regard by the District Collector or any other authority and also remits a sum of Rs.7500/- by cash with the District Collector.

(3.) The 4th respondent will, on noticing copy of the affidavit and the original of the cash receipt, forthwith release the vehicle to the petitioner realising that the interim order dated 20th December, 2006 stands superseded by this judgment. The Writ Petition will stand disposed of as above. No costs.