KAMATCHIAMMAL Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) MR. S. C. HEROLD Singh, the learned Government Advocate takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, this Writ petition itself is taken up for final disposal.

(3.) THE petitioner is said to be the owner of the lorry bearing Registration no. TN-04-B-9244. While plying the vehicle on 11. 09. 2009, the second respondent had seized 144 bags of rice carried in the lorry, along with the vehicle on the allegation that the rice bags seized by the second respondent resembles the public Distribution System rice. The driver of the vehicle had produced all the bills and documents necessary. However, the second respondent had seized the vehicle and produced it before the first respondent.