ABDUL MAJEED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The common point that arises for decision in this batch of writ petitions is the constitutional validity of Section 17 of the Kerala Anti-Social Activities (Prevention) Act, 2007 and so, they are heard and disposed of by this common judgment.

(2.) This writ petition is treated as the main case, for the purpose of referring to the exhibits. The point that arises for decision in this case is the validity of the steps taken by the District Magistrate, Malappuram for confiscation of the goods carriage, bearing Registration No. KL 11-B/6651, owned by the petitioner. The constitutional validity of Section 17 of the Kerala Anti-Social Activities (Prevention) Act, 2007 (hereinafter referred to as, "the Act") is also raised for decision.

(3.) The brief facts of the case, as stated by the petitioner, are the following: