HYDERALI S/O ALIKUTTY Vs. DISTRICT COLLECTOR MALAPPURAM

JUDGEMENT

(1.) IN this Writ Petition, the petitioner complains that his vehicle bearing registration No.KL-13-L/3751 has been detained on the allegation that this vehicle was used for transportation of river sand in violation of the provisions contained in the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001. According to the petitioner, though he has made application for interim custody of the vehicle, his application was not considered. With this grievance, the Writ Petition has been filed.

(2.) A Full Bench of this Court in Shan C.T. v. State of Kerala [2010(3)KHC 333] has laid down the manner in which such applications for interim custody should be dealt with.