R. KANNAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the owner of a Mahindra and Mahindra Bolero Pick Van Vehicle (in short 'vehicle') bearing Registration No. TN 55 Y 9266 and claims to use the same for legitimate business purposes. He also states that he ekes his livelihood wholly from the income derived from the said vehicle. On 11.06.2019, the vehicle was seized by the fourth respondent on the ground that it was transporting sand without a valid license. The vehicle is presently in the custody of the first respondent.

(2.) According to the petitioner, the above allegation is incorrect and his stand will be vindicated in the course of enquiry, that is, according to the learned Special Government Pleader, who appears for all the respondents, presently on-going.

(3.) It is represented that a case in Crime No. 245 of 2019 has been registered by the Inspector of Police, Town Police Station, Pattukkottai, Thanjavur District.