SHANMUGARAJA Vs. DISTRICT COLLECTOR

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 in connection with the illegal transportation of sand.

(3.) The learned Government Advocate states that in this regard, a criminal case was also registered against the petitioner. But till date, the vehicle has not been produced before the jurisdictional Court. The case is still under investigation.