VADIVEL MURUGAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner has approached the Principal District and Sessions Court, Ramanathapuram, for release of Lorry that was seized by the second respondent on 29.06.2019.

(2.) It appears that a Criminal Miscellaneous Petition filed before the Principal District and Sessions Court, Ramanathapuram, was returned on 19.07.2019 under an endorsement reading thus: 'Neither FIR nor the property is before this Court. Hence returned'.

(3.) In the Criminal Miscellaneous Petition filed by the petitioner, the petitioner does not make reference to G.O. (Ms) No. 298, Home (Courts-II) Department, dated 13.06.2019, extracted hereunder: