Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SATHISH NINAN
TUESDAY, THE 24TH DAY OF APRIL 2018 / 4TH VAISAKHA, 1940
WP(C).No. 14200 of 2018
PETITIONER:
MUHAMMED ADIL,
S/O.KUNHI AHAMED, PROPRIETOR,
M/S.UNITED TRADING COMPANY,
II/177, KEDUMBADY, NEAR RAHMANIYA JUMA MASJID,
P.O.PAVOOR, MANJESHWAR, KASARAGOD.
BY ADV.SRI.O.D.SIVADAS
RESPONDENT(S):
1. THE SENIOR GEOLOGIST,
MINING GEOLOGY, DISTRICT OFFICE,
CIVIL STATION, KASARAGOD - 671 124.
2. THE SUB INSPECTOR OF POLICE,
HOSDURG POLICE STATION,
KASARAGOD DISTRICT - 671 323.
R1 & R2 BY GOVERNMENT PLEADER SRI.MANURAJ.K.J.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24-04-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
25/4/2018
WP(C).No. 14200 of 2018 (Y)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE CERTIFICATE OF GST
REGISTRATION ISSUED TO THE PETITIONER'S
ESTABLISHMENT.
EXHIBIT P2 TRUE COPY OF THE BILL DATED 24.2.2018 ISSUED BY
M/S. VISHAL MINES SOLUTION, UDUPPI, MANGALORE.
EXHIBIT P3 TRUE COPY OF THE MINERAL DISPATCH PERMIT
DATED 24.02.2018 ISSUED BY THE DEPARTMENT OF MINES AND
GEOLOGY, UDUPPI.
EXHIBIT P4 TRUE COPY OF THE BILL DATED 26.02.2018 ISSUED BY
UNITED TRADING COMPANY, MANJESHWAR.
EXHIBIT P5 TRUE COPY OF THE FIR IN CRIME NO.214/2018
REGISTERED BY THE POLICE WITH SEIZURE MAHAZAR.
EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 2.04.2018 IN
WP(C) NO.9645 OF 2018 RENDERED BY THIS HON'BLE
COURT.
RESPONDENT'S EXHIBITS:
NIL
/TRUE COPY/
P.S.TO JUDGE
sts
25/4/2018
SATHISH NINAN, J.
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W. P. (C) No.14200 of 2018
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Dated this the 24th day of April, 2018
J U D G M E N T The vehicle of the petitioner bearing Registration No.KA-02/AE-92 was taken into custody by the police alleging illegal transportation of sand. Ext.P5 FIR has been registered alleging commission of offence under Section 4(1)(A) and 21(1) of Mining and Minerals (Development and Regulation) Act. The petitioner contends that he is ready and willing to compound the offence.
2.There will be a direction to the first respondent to compound the offence on payment of the prescribed compounding fee and to release the vehicle, provided no non-compoundable offence is made out. The writ petition is disposed of. SATHISH NINAN JUDGE kns/- //// P.S. to Judge
