DISTRICT REVENUE OFFICER, TIRUVALLUR Vs. S. KRISHNA REDDY

JUDGEMENT

(1.) The appellants have raised an interesting question of law before us. This is with respect to the power of the appellants to seize/confiscate a vehicle as against an essential commodity illegally being transported.

(2.) Learned Special Government Pleader appearing for the appellants submitted that as per the instructions available, such a power has to be exercised after conducting the enquiry while determining the valuation of the vehicle also.

(3.) Learned counsel appearing for the respondent/writ petitioner submitted that the Division Bench of this Court has passed orders, based upon which, the learned Single Judge has passed the order. The vehicle in question has been in custody from 2019 onwards pursuant to the registration of the First Information Report. Therefore, the vehicle will have to be released.