SANGARESWARI Vs. ASSISTANT DIRECTOR

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 petitioner is the owner of the petition mentioned vehicle. It was seized on 02.07.2020 in connection with the illegal transportation of sand.

(3.) The learned Government Advocate states that in this regard, a criminal case was also registered in Crime NO. 571 of 2020 against the petitioner. But till date, the vehicle has not been produced before the jurisdictional Court. The case is still under investigation.