MATHIYAN C Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONER is the registered owner of a JCB bearing registration No.T.N.29 AH 5008. The JCB in question has been seized and by Ext.P4 hearing in the matter is scheduled to be held on 16.3.2012. The request of the petitioner is that in the proceedings to be so held, he should also be given an opportunity to adduce evidence in proof of his contention that the vehicle was seized from a land which is not one to which Act 28 of 2008 applies.

(2.) PROCEEDINGS under the aforesaid Act are quasi judicial in nature and therefore if a party to the proceedings wants to adduce evidence, such an opportunity cannot be denied. Therefore, I see nothing objectionable in granting the request of the petitioner.