K.RAMESH Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) HEARD , Mr.C.Prakasam, learned counsel for the petitioner and Mr.K.V. Dhanapalan, learned Additional Government Pleader, who has taken notice on behalf of the respondents.

(2.) THE petitioner has come up with the present Writ Petition for a direction, directing the first respondent to release the Lorry bearing Registration No.AP -26 -X -1611 seized by the Inspector of Police, Arambakkam on 28.08.2014 to the petitioner.

(3.) THE learned Additional Government Pleader appearing for the respondents would submit that as the petitioner transported the silicon sand in the said vehicle without any valid permit to transport from Andhra Pradesh, it was seized and taken into custody.