SRINIVASA SUPPLIERS Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) WITH the consent of both sides, this Writ Petition is taken up for final hearing at the admission stage itself.

(2.) THE petitioner has sought for a writ of certiorari, to quash the proceedings of the second respondent dated 18.09.2014, which is a seizure mahazar, pursuant to which, the vehicle bearing Reg.No.TN18C 5110 has been detained by the second respondent on the ground that it was transporting sand, without proper documents.

(3.) ACCORDING to the petitioner, in spite of the petitioner being in possession of all documents issued by the licensee, who has been authorized to excavate the river sand, the respondents are harassing the petitioner, by demanding bribe on several occasions. In one such occasion, when the petitioner refused to pay bribe, the vehicle was detained. Therefore, the petitioner is left with no other option, except to approach this Court, by way of this writ petition, challenging the seizure mahazar.