KUMARESAN Vs. REVENUE DIVISIONAL OFFICER

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 vehicles were seized in connection with the alleged illegal transportation of sand.

(3.) The learned Government Advocate informs this Court that no First Information Report has been filed in this case. The revenue authority has seized the two Bullock carts.