LUKMAN E K ESSA Vs. V J JOSEPH

JUDGEMENT

(1.) I have today passed an interim order which according to me grants to the petitioner all possible reliefs. In view of the interim order, the Writ Petition will stand disposed of. Having regard to the grounds raised in the Writ Petition and the documents placed on record, I am inclined to agree with the submission of Sri.Sunny Mathew, learned counsel for the petitioner that no useful purpose will be served from anybody's point of view by allowing the vehicle and the load to remain idle in the precincts of the police station even as the District Collector is adjudicating the issue. Under these circumstances, there will be an interim order in the following terms:

(2.) The petitioner will file an undertaking in the form of an affidavit prepared on a stamp paper of value Rs.50/- before the 1st respondent undertaking to produce the vehicle having Registration No.KL.10Z.359 in good running condition before the 2nd respondent or any other competent authority as and when directed in that regard.

(3.) The petitioner will remit cash Rs.10,000/- with the 1st respondent and obtain a receipt.