PUNITHAVALLI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the respondents to release the petitioner's vehicle viz., lorry bearing Regn.No.TN 30 AL 5956.

(2.) By consent of both the parties, the writ petition itself is taken up for final disposal at the stage of admission.

(3.) A Division Bench of this Court has, on 29.10.2018 issued a series of detailed directions to the concerned authorities, targeted at containing illegal sand mining as well as measures to address and prevent such acts. The same are extracted hereunder:-