Deepu Kannan vs. District Collector
Held
The High Court directed the Tahsildar to forward seizure records to the District Collector. The District Collector was then ordered to consider the petitioner's representation, hear the petitioner, and pass a reasoned order on the vehicle's release within ten days.
Facts
A mini digger excavator belonging to the petitioner was seized by the Tahsildar on February 15, 2023. The petitioner, claiming ownership and lawful use, sought its release by submitting representations to authorities, which remained unaddressed.
Key Issues
The key issue was the non-consideration of the petitioner's representations for the release of his seized vehicle by the administrative authorities.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945 WP(C) NO. 9335 OF 2023 PETITIONER: DEEPU KANNAN AGED 30 YEARS S/O. VINOD KUMAR, VINEETHA BHAVAN MUTHOOR MURI, KUTTAPUZHA VILLAGE THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT.,, PIN - 689103 BY ADV R.SANTHOSH BABU RESPONDENTS: 1 DISTRICT COLLECTOR COLLECTORATE, PATHANAMTHITTA PATHANAMTHITTA DISTRICT.,, PIN - 689645 2 REVENUE DIVISIONAL OFFICER R.D.O. OFFICE, REVENUE DIVISION THIRUVALLA, PATHANAMTHITTA DISTRICT., PIN - 689101 3 TAHSILDAR TALUK OFFICE, REVENUE TOWER THIRUVALLA, PATHANAMTHITTA DISTRICT,, PIN - 689101 4 VILLAGE OFFICER KAVUMBHAGOM VILLAGE KAVUMBHAGOM, THIRUVALLA, PATHANAMTHITTA DISTRICT., PIN - 689102 SRI.APPU.P.S-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 9335 OF 2023 2 JUDGMENT Dated this the 30th day of March, 2023 This writ petition is filed seeking release of a TATA Hitachi ZAXIS-20 which is a mini digger excavator belonging to the petitioner and covered by Ext.P1 which was seized on 15/2/2023. 2. It is submitted by the
The judgment continues below.
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