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Judgment
6 paragraphs · 109 words
Anu Sivaraman, J
1.
The petitioner challenges Ext.P7 order dated 30.12.2021 passed by the District Collector, Ernakulam. It is submitted that Ext.P7 order was passed
without notice to the petitioner, who was the registered owner of the vehicle, which was directed to be confiscated.
 2. I am of the opinion that if the petitioner is aggrieved by Ext.P7, it is for the petitioner to raise his contention in a duly constituted appeal.
Leaving open the contentions of the petitioner to be raised in appropriate proceedings, this writ petition is closed, reserving liberty to the petitioner to
approach the appropriate appellate authority, in accordance with law, if so advised.