THE DISTRICT REVENUE OFFICER, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR AND OTHER Vs. JEYA MUTHUMANI W/O. MUTHUMANI

JUDGEMENT

(1.) The respondents in W.P.(MD)No. 8544 of 2010 are the appellants and challenging the legality of the impugned order dated 01.03.2017, in and by which the order dated 12.06.2010 passed by the first appellant herein came to be quashed, came forward to file this writ appeal.

(2.) Facts leading to the present litigation have been narrated in detail in the impugned order passed in the writ petition, which is the subject matter of challenge in this writ appeal and therefore, it is unnecessary to restate the said facts once again, except to cull out the facts which are necessary for the disposal of this writ appeal.

(3.) The second appellant herein had intercepted two lorries bearing Registration Nos. TN-69-4345 and TAC-2799, belonging to the respondent/writ petitioner, alleging that 320 bags of PDS rice were transported in the said lorries and the said lorries instead of proceeding from Virudhunagar to Aruppukottai, had proceeded from Virudhunagar to Tiruchirappalli, in violation of the agreement entered into between the writ petitioner and the Tamil Nadu Civil Supplies Corporation. In this regard, a case in Crime No.167 of 2009 was also registered on 29.08.2009 under Regulation 6(4) of the Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982, against the driver of the said vehicle.