N. RAHUMATH NISHA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) These writ petitions have been filed seeking a direction to the first respondent to release the petitioners' vehicles bearing registration Nos. TN-65 AC 6852, TN-65 E 3942 and TN-65 K 8227 respectively.

(2.) Heard Mr.K.R.Laxman, learned counsel appearing for the petitioners and Mrs.J.Padmavathi Devi, learned Special Government Pleader appearing for the respondents in all the writ petitions.

(3.) According to the petitioners, they have the owners of the above said vehicles. Earlier, the third respondent/Block Development officer, Thiruvadanai Panchayat Union has engaged the petitioners' vehicle for transporting the sand from Marungur to Oriyur, based on the permission granted by the second respondent. Pursuant to the same, the petitioners also transported the sand from Marungur to Oriyur. On the way, the fourth respondent has seized the vehicles and a criminal case has also been filed on the ground that the petitioners are transporting the sand illegally, without permit. Thereafter, the petitioners approached the first respondent to release the vehicles. But, so far no action has been taken. Hence, the present writ petition has been filed.