K. GANGADARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner has filed the present Writ Petition praying for issuance of an order by this Court in directing the 1st Respondent to release the Ashok Leyland Mini van vehicle bearing Registration No. KL 9AD3334 seized by the 2nd Respondent on 25.04.2013.

(2.) It is not in dispute that the Petitioner is the owner of Ashok Leyland Mini Pickup van vehicle bearing Registration No. KL9AD3334. According to the Petitioner, the said vehicle was hired by one Prakash to load goods on 25.4.2013. It is the case of the Petitioner that while loading the aforesaid goods, the 2nd Respondent who has come on the way, seized the vehicle and goods, notwithstanding the fact that the documents relating the vehicle have been produced. It appears that a First Information Report No. 145/2013 has been registered by the C.B.C.I.D. Police, Pollachi on 25.4.2013 against A1 to A3, in respect of alleged offences under Sections 6(4) of TNSC (RDCS) Order 1982 read with 7(l)(a)(ii) of the Essential Commodities Act, 1955.

(3.) It comes to be known that after seizure of the vehicle, the petitioner made a written representation to the 2nd Respondent on 2.5.2013 requesting for the release of vehicle in issue.