V MURUGAN Vs. DISTRICT REVENUE OFFICER MADURAI

JUDGEMENT

(1.) The petitioner has come up with the present writ petition praying for a writ of mandamus to direct the first respondent to release the Lorry bearing Reg.No.TN-37-2799, seized by the second respondent, on 08.09.2010.

(2.) The case of the petitioner is that he is the owner of the Lorry in question and the said vehicle had been parked for the purpose of loading PDS rice, at the time of its seizure.

(3.) On notice, the learned Special Government Pleader, appearing for the respondents, had pointed out that since, proceedings had been initiated, under Section 6-A of the Essential Commodities Act, 1955, the petitioner has to approach the first respondent for the release of the vehicle concerned. However, without doing so, he has approached this Court, by filing the present writ petition.