SAMSON Vs. REVENUE DIVISIONAL OFFICER, THIRUVALLUR, THIRUVALLUR DISTRICT

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus, directing the respondents herein to release forthwith to the petitioner his vehicle namely Ashok Leyland Dost bearing registration No. TN-12-X-3934 on the basis of the petitioner representation dtd. 21/2/2019.

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

(3.) According to the petitioner, the respondents have seized the vehicle in question on 30/5/2018 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.