SHANTHAKUMARI Vs. DISTRICT REVENUE OFFICER, KANNYAKUMARI DISTRICT

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 petition mentioned vehicle was seized for having violated the provisions of the Essential Commodities Act . The learned Additional Government Pleader states that confiscation order under Section 14 of the Tamil Nadu Prohibition Act has not been initiated. Without prejudice to the confiscation proceedings, I am of the view that the vehicle can be directed to be returned to the petitioner herein.

(3.) In similar circumstances, this Court vide order dated 09.07.2020 in W.P.(MD)No.2679 of 2020 ( Sathiah v. The State of Tamil Nadu and Others ) has passed the following order:- "Heard the learned counsel on either side.