C.KARTHICK Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed seeking to direct the respondents to release the tipper lorry which was seized on 28.9.2017 and hand over the same to the Petitioner within the time frame.

(2.) By consent, this writ petition is taken up for final disposal at the stage of admission itself.

(3.) The learned Counsel appearing for the petitioner would submit that the second respondent has seized the petitioner's tipper lorry bearing registration No.TN57 BB 9446 on 28.09.2017, which is now under the custody of the second respondent. So the petitioner on 03.10.2017 sent a representation requesting to release the petitioner's vehicle, however, which is kept pending. Therefore, the petitioner has filed this writ petition seeking a direction to the second respondent to release the vehicle.