S GOPALAKRISHNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner has filed the present Miscellaneous Petition praying for issuance of an order by this Court to modify the order passed in W.P.No.14135 of 2013, dated 15.05.2013 in so far as it pertains to release the Tanker Lorry bearing Registration No.TN-31-AF-6670 along with 20,000 liters of diesel by the Respondent/District Collector, Puducherry and to issue an amended order to him.

(2.) The Learned Counsel for the Petitioner contends that when the Writ Petition has come up for hearing on 15.05.2013, this Court has passed the orders directing the release of Tanker Lorry. Further, the entire 20,000 liters of diesel loaded in the lorry kept in idle condition and not yet released. Also that, no adjudication proceedings have been initiated and it will take some time. As such, the Learned Counsel for the Petitioner prays for issuance of an order by this Court in directing the release of the Tanker Lorry bearing Registration No.TN-31-AF-6670 together with 20,000 liters of diesel.

(3.) Mr.T.Murugesan, Learned Government Pleader (Puducherry) appearing for the Respondent brings it to the notice of this Court that on 30.05.2013 in Ref.No.2/Collr./RO/D2/EC Act/2013, the Respondent /District Collector has ordered the release of the vehicle viz., Tanker Lorry bearing Registration No.TN-31-AF-6670 after due verification of ownership of the vehicle and getting an undertaking for production of the vehicle before the Judicial Magistrate I Court, Puducherry as and when required etc.