G. RAMANA Vs. STATE

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondent to release the petitioner's vehicle bearing registration No. TN-23-AS-6269 seized by respondent on 6/9/2018.

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

(3.) Learned counsel for petitioner submits that respondent has seized the vehicle in question on 6/9/2018 on the ground of illegal carrying of river sand and till date, no order for release of the said vehicle had been passed by respondent. Hence, he has come forward with the present Writ Petition.