VEERAMANI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard the learned counsel on either side. With their consent, this writ petition is taken up for final disposal at the admission stage itself.

(2.) The petition mentioned vehicle was seized by the third respondent on 14.06.2019.

(3.) The learned Government Advocate states that till date no First Information Report has been registered. The enquiry in this regard is still pending. Therefore the question of producing the vehicle before the jurisdictional Criminal Court also did not arise. Hence, the Writ Court has power to grant relief. The learned counsel for the petitioner affirms before this Court that the petitioner's vehicle was not involved in any previous incident of sand theft or illegal transportation of sand.