LAWS(MAD)-2019-5-62

RAJASELVAN Vs. SUB COLLECTOR CUM REVENUE DIVISIONAL OFFICER

Decided On May 13, 2019
Rajaselvan Appellant
V/S
Sub Collector Cum Revenue Divisional Officer Respondents

JUDGEMENT

(1.) This Writ Petition has been filed for a direction to the respondents to release the petitioner's vehicle ie., Taurus Lorry bearing Registration No. TN 19 B 9479.

(2.) Heard the learned counsel for both sides.

(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.