MURUGAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus, directing the respondents to consider the petitioner's representation dated 01.04.2019 and further direct the second respondent to return the petitioner's Bullock Cart on the custody of the second respondent herein.

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

(3.) According to the petitioner, the respondents have seized the vehicle in question on 20.10.2018 on the ground of illegal carrying of sand, and till date, no order for release of the said vehicle had been passed by the respondents. Hence, he has come forward with the present Writ Petition.