M.PONRAJ Vs. ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Captioned main writ petition has been filed assailing an order dtd. 9/11/2021 bearing reference e.f.vz;.16/T.fh.f/ktp-th/rpt/2020 [hereinafter 'impugned order' for the sake of convenience and clarity] made by the first respondent.

(2.) Short facts are impugned order has been made by the first respondent under Sec. 14(4) of Tamil Nadu Prohibition Act, 1937 [hereinafter 'said Act' for the sake of convenience and clarity] wherein and whereby, writ petitioner's four wheeler namely a Mahindra Bolero multi utility vehicle [hereinafter 'said automobile' for the sake of convenience and clarity] bearing Registration No. TN 81 A 4323 has been confiscated and ordered to be auctioned for having been used qua alleged offences under Sec. 270 IPC r/w. Sec. 4(1)(a) of said Act vide Crime No.40 of 2020 on the file of the second respondent. To be noted, the alleged occurrence date is 2/4/2020 (18:00 hours) and this is also the date of seizure of said automobile.

(3.) Notwithstanding very many averments and several grounds raised in the writ affidavit, Mr.P.Saravana Kumar, learned Counsel for writ petitioner in the hearing today, in his campaign against the impugned order made two focused submissions/points.