S.MANIMUTHU Vs. THE SUB COLLECTOR

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) By consent of both the parties, the Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) The petitioner's vehicle was seized in connection with illegal transportation of sand. The enquiry in this regard is still pending. The learned counsel for the petitioner affirms before this Court that the petitioner's vehicle was not involved in any previous incident of sand theft or illegal transportation of sand.