IN RE: SESURAJ AND OTHERS Vs. STATE

JUDGEMENT

(1.) THIS revision is directed against the judgment of the learned Sessions Judge of Pudukottai Division made in C.A. No. 250 of 1975 confirming the order of the Collector of Pudukottai confiscating the paddy seized and also the carts and bulls.

(2.) THE facts are: On 15th August, 1975, the Special Tahsildar, Mobile Squad, Arantangi, found four bullock carts carrying 27 bags of paddy and another bullock cart with broken wheel, loaded with six bags of paddy. He seized them. The persons who were transporting the paddy admitted that they were transporting the paddy to Vellayapuram in Ramanathapuram District. Notices were issued to the concerned persons to show cause as to why the paddy and the bulls and the carts should not be confiscated. The revision petitioners stated that the seizure was made when the paddy was transported from Ekkanivayal village to their own village. The learned Collector rejected their claim and ordered confiscation of all the paddy along with the carts and bulls. In appeal, the learned Sessions Judge confirmed the order of the Collector. Aggrieved, the petitioners have filed this petition.