RAJAPANDI Vs. THE SUB COLLECTOR

JUDGEMENT

(1.) This writ petition is filed to quash the impugned show cause notice issued by the first respondent dated 25.09.2015 and to direct the third respondent to release the petitioner's tractor bearing Regn.No.TN -67 -B -9549 and trailor bearing Regn.No.TN -67 -B -9550 along with 7 agricultural equipments, as per order passed by the Judicial Magistrate No.II, Sathur in Cr.M.P.No.3083 of 2015, dated 25.09.2015.

(2.) In the affidavit filed in support of this writ petition, it is stated that on the false allegation that the vehicle in question was used for transporting red sand, on 06.08.2015, the third respondent seized the vehicle and kept the same in the Police Station, without producing the vehicle before the Court. Thereafter, the petitioner filed a petition under Sections 451 and 457 of Cr.P.C. in Cr.M.P.No.3083 of 2015 in Crime No.633 of 2015 before the Judicial Magistrate No.II, Sathur, to release the tractor and trailor in question temporarily, and an order was also passed directing release of the vehicle on certain conditions. While so, the impugned show cause notice has been issued. Hence the present writ petition.

(3.) Heard the learned counsel on either side.