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High CourtsSingle Bench(2023) 02 KL CK 0164

Saidalavi vs Deputy Tahasildar Perinthalmanna Taluk, Malappuram District, Pin 679322

High Court Of Kerala · Decided on 15 February 2023

HON’BLE JUDGES
Anu Sivaraman, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C).No. 5102 Of 2023
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Judgment

5 paragraphs · 171 words

Anu Sivaraman, J

1.

This writ petition is filed seeking directions to the 1st respondent to report the seizure of the JCB bearing registration No.KL-10-BG-3287 of the petitioner to the 2nd respondent so as to enable him to compound the offence alleged against him.

2.

The learned counsel for the petitioner submits that Ext.P1 is the seizure mahazar in respect of the vehicle and that the vehicle was seized on 12.2.2023.

3.

Having heard the learned Government Pleader also, this writ petition is disposed of with the following directions :-

In case the seizure of the JCB bearing registration No.KL-10-BG-3287 belonging to the petitioner has not been reported to the 2nd respondent, the 1st respondent shall report the same to the 2nd respondent within two days from today. In case the petitioner makes a request for compounding before the 2nd respondent, such request will be taken up and considered in accordance with law, within a period of one week from the date on which the request is made by the petitioner.