INTEGRATED INFRASTRUCTURE Vs. REVENUE DIVISIONAL OFFICER, THIRUNELVELI

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus seeking for a direction to the third respondent to release the petitioner's Lorry bearing Registration No.TN-11-AR-5389 seized by the third respondent on 08.10.2020

(2.) Heard Mr.R.Gandhi, learned counsel appearing for the petitioner and Mr.M.Rajarajan, learned Additional Government Pleader, accepts notice on behalf of the respondents. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) It is the case of the petitioner that he is the owner of the Lorry bearing Registration No.TN-11-AR-5389. According to the petitioner, on 08.10.2020, the third respondent seized the vehicle and registered a case against the petitioner in Crime No. 301 of 2020 for the offence punishable under Section 379 I.P.C., alleging that the petitioner has transported 21 tonnes of white lime stones without proper invoices. According to the petitioner, ever since the seizure, the said vehicle is still in the custody of the Police.