SAM JOSE Vs. DIRECTOR GENERAL OF POLICE,

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs.

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The petitioner purchased a car in an auction conducted by the Deputy Excise Commissioner (the second respondent). The said vehicle was confiscated for transporting spirit. Sale was confirmed vide Ext.P2 order. Though the 4th respondent had not filed any statutory appeal or revision against the confiscation order, the police officer (the 3rd respondent) is taking steps to seize the vehicle and threatening the petitioner that he will also be implicated in a theft case. The 3rd respondent demands surrendering of the vehicle before him.