P. SIVAKUMAR Vs. REGIONAL TRANSPORT OFFICER, ENFORCEMENT WING

JUDGEMENT

(1.) This writ petition has been filed for direction to the respondents to consider and pass orders on the petitioner's representation dated 22.04.2021, and consequently direct the first respondent to release the petitioner's vehicle bearing Registration No. TN-21-AT-2378, now custody of the second respondent.

(2.) With the consent of the learned counsel for both sides, this matter is taken up for final disposal, at the admission stage itself.

(3.) According to the petitioner, he holds a Private Vehicle Service Permit, issued by the Regional Transport Authority, Shozhinganallur, in respect of the vehicle, bearing No. TN-21-AT-2378, valid upto 13.11.2022. On 07.04.2021, when the said vehicle was plying near Sriperumbudur Toll Gate, it was intercepted by the officials of the first respondent and they found that the vehicle was carrying the employees of other company's staff viz., Sh. Electronic System Pvt. Ltd. and seized the same and after seizure, the first respondent left the custody of the vehicle with the second respondent. It is the further case of the petitioner, that he produced all the original records pertaining to the vehicle before the second respondent and also submitted a representation, requesting for release of the vehicle, but, till date, the respondents have not released the vehicle in question.