P T MUHAMMED BASHEER Vs. DISTRICT COLLECTOR PALAKKAD

JUDGEMENT

(1.) THE petitioner is an Authorised Wholesale Distributor having licence of AWD No.2 of Cherpulassery, Ottappalam Taluk of Palakkad District. Presently, the writ petition is filed in the light of the proceedings initiated against the petitioner pursuant to the seizure of two lorries loaded with wheat grains on 14/10/2011 by the Sub Inspector of Police, Valayar. Mainly, the petitioner seeks for a direction to the respondents to furnish him the copies of the reports/documents, relied upon as adverse materials against him, to effectively defend the matter.

(2.) IN fact, the petitioner sought for the copies of such documents as per application dated 06/02/2012 which is evident from Ext.P3 reply given by the District Collector. Therein, the District Collector took the view that since Ext.P1 gives in detail the alleged irregularities, for submitting the explanation, the copies of the reports of the Sub INspector of Police, Valayar or that of the District Supply Officer along with the documents requested to by the petitioner are not necessary.

(3.) IN fact, Ext.P4 notice evidences the fact that a hearing was proposed to be held on 02/05/2012 and today it is submitted by the learned Government Pleader that the same has been postponed to 26/06/2012.