P.B.Satheesh vs. Union Of INDIA
Held
The High Court directed the Principal Secretary, Department of Motor Vehicles (respondent No.2), to consider and pass orders on the petitioner's representation dated 20.10.2022 within one month, in accordance with law.
Facts
A public-spirited person filed a writ petition alleging that heavy multi-axle trucks were illegally carrying overloaded granite from Tamil Nadu into Kerala, crossing the Valayar check post, leading to tax evasion. He sought directions to regulate these vehicles and for authorities to consider his complaint.
Key Issues
Whether the authorities should be directed to take measures against overloaded vehicles and alleged tax evasion, and to consider the petitioner's representation regarding these concerns.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR & THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944 WP(C) NO. 35057 OF 2022 PETITIONER: P.B.SATHEESH, AGED 39 YEARS S/O P.S. BALAN, DIRECTOR, NERKAZHAGHA ASSOCIATION IS BUILDING NO: 18/ 686-8, MULLAKKARA, MULAYAM ROAD, THRISSUR, THRISSUR KL 680751 HAVING CORPORATE IDENTIFICATION NUMBER IS (CIN) U85300KL2020NPL064587 HAVING REGISTRATION NUMBER 64587. BY ADV G.KIRAN ADV.KISHORE RESPONDENTS: 1 UNION OF INDIA, TO BE REPRESENTED BY CENTRAL BOARD OF EXCISE & CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, NEW DELHI.110001. 2 STATE OF KERALA TO BE REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT OF MOTOR VEHICLES, ROOM NO 394, MAIN BLOCK, SECRETARIAT, GOVERNMENT SECRETARIAT, THIRUVANTHAPURAM-695001. 3 STATE OF KERALA TO BE REPRESENTED BY SECRETARY, HOME AND VIGILANCE, SECRETARIAT, THIRUVANTHAPURAM-695001. 4 DIRECTOR GENERAL OF POLICE, KERALA POLICE HEAD QUARTERS, VAZHUTHACAUD
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