DHANABAL Vs. DISTRICT REVENUE OFFICER, PUDUKKOTTAI

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner, the learned Additional Government Pleader appearing for the first respondent and the learned Government Advocate (Crl. Side) appearing for the second respondent.

(2.) The petition mentioned vehicle was seized in connection with Crime No.197 of 2023 registered on the file of the second respondent.

(3.) The petition mentioned vehicle is presently in the custody of the second respondent. The vehicle is said to have been used for illegally transporting PDS rice.