(1.) The petitioner, who is the owner of a JCB bearing Registration No. KL-33/5, has filed this Writ Petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext. P1 order of confiscation of the 1st respondent District Collector dated 10.02.2012 and to set aside Ext. P4 judgment dated 23.01.2017 of the Sessions Court, Kottayam in Criminal Appeal No. 82 of 2012. The petitioner has also sought for a declaration that all proceedings initiated against him before final publication of data-bank by the 6th respondent Municipality is illegal; and a writ of mandamus commanding the respondents to release JCB bearing Registration No. KL-33/5 to the petitioner forthwith.
(2.) The Registry has noted defect as to whether a Writ Petition under Article 226 can be filed challenging Ext. P4 judgment of the Sessions Court in Criminal Appeal No. 82 of 2012 and accordingly, the matter is listed before this Court as an unnumbered Writ Petition.
(3.) Heard the learned counsel for the petitioner.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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