(1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondents to release and return back the petitioner's Mini Tipper Lorry bearing Registration No.TN-30-L-6262 based on petitioner's representation dated 27.05.2019.
(2.) Heard learned counsel for petitioner and learned Special Government Pleader for respondents.
(3.) Learned counsel for petitioner submits that respondents have seized the vehicle in question on 06.02.2019 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.