R.ANTONY RAGUNATH Vs. THE DISTRICT COLLECTOR,COLLECTORATE

JUDGEMENT

(1.) This Writ Petition is filed seeking a direction to release the the petitioner's vehicle namely TATA ACE Vehicle bearing registration No.TN 69- BA-4550 that was seized in Crime No.104 of 2016 on the file of CSCID Police Station, Tuticorin, dated 17.08.2016, on the basis of the petitioner's representation dated 30.09.2016.

(2.) According to the petitioner, he is the owner of the vehicle viz., TATA ACE Vehicle bearing registration No.TN 69-BA-4550 and it was seized by the second respondent on 17.08.2016 on the allegation that the same was used for transportation of 1000 litres of subsidized diesel. Sofar, no action has been initiated by the respondent under Section 6-A of the Essential Commodities Act. Now, the vehicle is in the custody of the second respondent. Hence, he made a representation before the first respondent to release the vehicle. Since the first respondent has not taken any steps to release the vehicle, he has filed the present writ petition.

(3.) The learned Government Advocate on instructions submitted that after seizure of the vehicle, it is in custody of the District Revenue Officer, Tuticorin.