STATE OF TAMILNADU Vs. P RANGASAMY

JUDGEMENT

(1.) Aggrieved by the order of the learned Single Judge dated 12.7.2000 passed in W.P. No.17052 of 1993, the Secretary to the Government, Co-operation, Food and Consumer Protection Department and the Collector of Periyar District preferred the above writ appeal.

(2.) Heard the learned Government Advocate appearing for the appellants as well as the learned counsel appearing for the respondent.

(3.) According to the respondent herein, he is an agriculturist, having nearly 8 acres of land and engaged in personal cultivation. He used to cultivate chillies in his field and keep the same for the purpose of processing and selling in the market. He kept harvested product of chillies in a separate place in his house and on 24.1.1991, when he was away from his village, the Revenue Officials entered into his house and took away the entire chilly bags without any intimation or issuing seizure mahazar and on the orders of this Court in W.P. No.3180 of 1991, the entire 230 bags of chillies were directed to be released on furnishing immovable property security to the tune of Rs.50,000/- to the satisfaction of the Revenue Divisional Officer, Gobichettipayalayam.