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Saifudheen vs State of Kerala

High Court Of Kerala · Decided on 4 January 2011 · Citation: (2011) 01 KL CK 0125

HON’BLE JUDGES
Antony Dominic, J
CASE NUMBER
Writ Petition (C) . No. 113 of 2011 (L)
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Judgment

2 paragraphs · 168 words

Antony Dominic, J.—Petitioner claims to be the registered owner of the vehicle bearing Regn. No. KL-11 Z 4301. Proceedings under the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 were initiated, which culminated in Ext.P2 order of confiscation. Against Ext.P2 order, Petitioner has filed Ext.P3 revision, which is now pending before the 2nd Respondent. It is seeking expeditious disposal of Ext.P3, the writ petition is filed.

2.

Taking note of the pendency of Ext.P3 before the 2nd Respondent, it is directed that the 2nd Respondent shall expeditiously consider Ext.P3 with notice to the Petitioner and pass orders thereof. It is also clarified that, in the meanwhile, it will be open to the Petitioner to apply to the 2nd Respondent for interim custody of the vehicle, in which event, the 2nd Respondent will pass immediate orders on the application duly applying the principles laid down by the Full Bench of this Court in the judgment in Shan C.T. v. State of Kerala 2010(3)KHC 333