P MURUGESAN Vs. ASSISTANT DIRECTOR OF MINES

JUDGEMENT

(1.) The above writ petition is filed for issuance of a Writ of Mandamus directing the respondent herein to forthwith release the Lorry bearing Registration No.TCE-5256 to the petitioner herein.

(2.) The learned counsel for the petitioner submits that the vehicle was not involved in any other offences previously and this is the first occasion the vehicle has been seized by the respondent for the alleged violation of Mines and Minerals Act. The said fact was not disputed by the learned counsel for the respondent.

(3.) Considering the circumstances of the case, the respondent is directed to release the vehicle on the following conditions: