NK SIDEEQUE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is a registered owner of a lorry bearing registration No.KL-10-Q-787.

(2.) IT was seized on 16/03/2012 alleging unauthorised transportation of river sand by the second respondent.

(3.) IN view of that there will be a direction to the second respondent to furnish a report before the Judicial Magistrate of the First Class, Thirur within a period of one week from the date of production of a copy of this judgment, along with a copy of the Writ Petition by the petitioner, for enabling the petitioner to move the criminal court to seek interim custody of the vehicle.