K.SIVAKALAI Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) Mr.P.V.Selvakumar, learned Additional Government Pleader takes notice for the respondent. By consent of the parties, the main writ petition itself is taken up for final disposal at the admission stage itself.

(2.) The petitioner seeks for a mandamus directing the respondent to release the Car (Ford Figo Aspire) bearing Registration No.TN-37-DX- 7214 seized by the Inspector of Police, Civil Supplies CID, Pollachi, Coimbatore District on 16.12.2019 to the petitioner.

(3.) It is stated that the above vehicle was seized by the Inspector of Police, Civil Supplies CID, Pollachi, Coimbatore District on 16.12.2019 on the allegation that the said vehicle was indulged in transporting rice illegally. Therefore, this Court, at this stage, is not expressing any view on the contentions made by the petitioner against the allegations made, as it is for the Adjudicating Authority to consider and decide. However, considering the fact that the vehicle was seized as early as on 16.12.2019 and the same is kept idle thereby exposing it to sun and rain, which undoubtedly would diminish its value, this Court is of the view that the following order will protect the interest of both parties: