Muniraj. M vs District Collector, Palakkad, Civil Station, Palakkad Post, Palakkad District 678001

Anu Sivaraman, J

This writ petition is filed seeking directions to the 1st respondent to consider Ext.P7 application submitted by the petitioner for release of the vehicle seized by the 3rd respondent after affording an opportunity of being heard to the petitioner.

It is submitted that the petitioner is the owner of a JCB 3D Excavator bearing registration No.KA-51-N-9147. It is submitted that the said vehicle has been seized pursuant to Ext.P3 mahazar and that the petitioner has approached the District Collector with Ext.P7 request for release of the vehicle. It is submitted that the petitioner had used the vehicle only for digging of a well and that the request made by the petitioner for release of the vehicle is, therefore, liable to be considered in accordance with law.

Having heard the learned Government Pleader also, there will be a direction to the 1st respondent to take up Ext.P7 request made by the petitioner and to consider and pass orders on the same, after hearing the petitioner also, within a period of two weeks from the date of receipt of a copy of this judgment.