MUTHUKUMARAN Vs. ASSISTANT DIRECTOR, GEOLOGY AND MINING

JUDGEMENT

(1.) Heard the learned counsel on either side. By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.

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

(3.) The learned Government Advocate states that even though the criminal case has been registered, the vehicle in question is yet to be produced before the jurisdictional Court. The case is still under investigation. I am of the view that so long as the vehicle has not been produced before the Jurisdictional Court, the Writ Court will always have the power to direct for the release of the vehicle.