N.SASITHAL BANU Vs. DISTRICT REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) Petitioner has filed the present Writ Petition praying for issuance of a Writ of Mandamus, directing the 1st respondent to release the Auto bearing registration No.TN-76-W-4450 seized by the 2nd respondent on 12.04.2020 to the petitioner.

(3.) According to the petitioner, the 3rd respondent seized the vehicle in question on 12.04.2020 on the ground of illegal transportation of 16 bags of rice (each contains 20 kgs)) and till date, no order for release of the said vehicle has been passed by the respondents. Hence, the petitioner has come forward with the present Writ Petition.