Abdul Karim P.C. vs. The District Collector
Held
The High Court directed the 1st respondent (District Collector) to consider the petitioner's application (Ext.P7) in accordance with law. The 1st respondent must pass orders within two months after providing the petitioner an opportunity of hearing.
Facts
A lorry carrying rice purchased by the petitioner was seized by the 2nd respondent. Notice regarding the seizure was issued only to the driver, not to the petitioner (purchaser) or the vehicle owner (petitioner's son). The petitioner's subsequent application to the District Collector (1st respondent) for action remained unaddressed.
Key Issues
The key issues were the alleged non-issuance of notice to the actual owner of the goods and vehicle in seizure proceedings, and the failure of the District Collector to act upon the petitioner's representation regarding the seized items.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE SMT. JUSTICE P.V.ASHA TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942 WP(C).No.3387 OF 2021(W) PETITIONER: ABDUL KARIM P.C., AGED 67 YEARS, S/O.CHERU MOIDEEN, PANANGADU HOUSE, ANJUMURI, PUTHUCODE, PALAKKAD, KERALA, PINCODE - 678687. BY ADVS. SRI.R.PREMCHAND SMT.A.A.DILSHAH RESPONDENTS: 1 THE DISTRICT COLLECTOR, PALAKKAD DISTRICT, CIVIL STATION, COLLECTORATE POST, PALAKKAD, KERALA, PINCODE - 678001. 2 THE DISTRICT SUPPLY OFFICER, DISTRICT SUPPLY OFFICE, PALAKKAD, CIVIL STATION, COLLECTORATE POST, PALAKKAD, KERALA, PIN CODE - 678001. 3 SUB INSPECTOR OF POLICE, ALATHUR POLICE STATION, NEAR DYSP OFFICE, ALATHUR, PALAKKAD, KERALA, PIN CODE - 678541. BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.3387 OF 2021(W) 2 JUDGMENT The petitioner claims to be the proprietor of Floor Mill and Oil Mill being run on the basis of the registration with statutory authorities.
According to him, the lorry, load with rice to petitioner's shop on being purchased from M/s.Sooraj Agro Mills (Indi
The judgment continues below.
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