S MANIKANDAN Vs. DISTRICT REVENUE OFFICER TRICHY

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 van bearing Reg.No.TN-55-C-4737, seized by the second respondent, on 17.07.2010.

(2.) The case of the petitioner is that he is the owner of the van in question and the said vehicle was being used to transport 60 bags of rice, each containing 50 Kilograms, 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.