P THANGARAJ Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) MR. A. ARUMUGAM, the learned Additional Government Pleader takes notice for the respondent.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) IT is submitted by the learned counsel appearing for the petitioner that the petitioner had valid permit for transporting the rough stones from the Government quarry at Periyapatti to Namakkal with permit No. 3428, dated 17. 8. 2007, issued by the Assistant Director of Mines and Minerals, Namakkal. However, the District Collector, Namakkal, had seized the vehicle and handed it over to the respondent, without issuing any seizure mahazar to the driver, inpite of all the relevant documents being shown to him, including the permit to transport rough stones. Thereafter, the vehicle had been kept in the custody of the Inspector of Police, Namakkal police station.