THANGAPANDIAN Vs. DISTRICT REVENUE OFFICER, THOOTHUKUDI

JUDGEMENT

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

(2.) The petition mentioned vehicle was seized in connection with Crime No.08 of 2022 registered on the file of the second respondent.

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