FELIX Vs. ASSISTANT DIRECTOR OF MINES AND MINERALS

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, directing the respondents 2 and 3 to release the petitioner's Lorry bearing Regn. No. TN-79-H-2212 from their custody in Crime No. 247 of 2020 dated 31.05.2020 on the file of the 3rd respondent.

(2.) A Division Bench of this Court has, on 29.10.2018 issued a series of detailed directions to the concerned authorities targeted at containing illegal sand mining as well as measures to address and prevent such acts. The same are extracted hereunder:-

(3.) Till such time the Special Courts were constituted, release of the seized vehicles were being sought before this Court in terms of Article 226 of the Constitution of India and such writ Petitions were being entertained.