R.RAJAKUMARI Vs. DISTRICT COLLECTOR, KARUR DISTRICT

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petition mentioned vehicle was seized in connection with the alleged illegal transportation of sand.

(3.) It appears that the F.I.R has been registered against the petitioner's brother. The petitioner does appear to be an accused. But then, the involvement of the vehicle is apparent from the F.I.R.