VAIJAYANTHI Vs. ASSISTANT DIRECTOR, MINES AND MINERALS DEPARTMENT

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 in connection with the alleged illegal transportation of rough stones.

(3.) The learned Additional Government Pleader appearing for the respondents states that till date no First Information Report has been registered. The enquiry in this regard is still pending.