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Judgment
Anu Sivaraman, J
This writ petition is filed seeking directions to the 1st respondent to report the seizure of a tipper lorry bearing registration No.KL-23-A-9170 and a JCB Excavator bearing registration No.KL-59-E-7660 of the petitioners to the 2nd respondent so as to enable them to compound the offence alleged against them.
The learned counsel for the petitioners submits that Ext.P1 is the seizure mahazar in respect of the vehicles and that the vehicles were seized on 29.3.2023.
Having heard the learned Government Pleader also, this writ petition is disposed of with the following directions :-
In case the seizure of the tipper lorry bearing registration No.KL-23-A-9170 and the JCB Excavator bearing registration No.KL-59-E-7660 belonging to the petitioners has not been reported to the 2nd respondent, the 1st respondent shall report the same to the 2nd respondent within two days from today. In case the petitioners make request for compounding before the 2nd respondent, such request will be taken up and considered in accordance with law, within a period of one week from the date on which the request is made by the petitioners.