SATHEESHKUMAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondents 1 and 2 to release the petitioner's Taurus Lorry bearing Registration No.TN-28-AR-9356, which is in the custody of the third respondent.

(2.) Heard learned counsel for petitioner and learned Government Advocate for respondents.

(3.) Learned counsel for petitioner submits that respondents have seized the vehicle in question on 15.05.2019 on the ground of illegal carrying of river sand and till date, no order for release of the said vehicle had been passed by respondents. Hence, he has come forward with the present Writ Petition.