KARUPPASAMY Vs. REVENUE DIVISIONAL, PALANI, DINDIGUL DISTRICT

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the respondents to release the petitioner's lorry viz., Ashok Leyland bearing Reg.No. TN 57 AB 9119, seized by the second respondent on 17.08.2019.

(2.) 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:-

(3.) Till such time the Special Courts were constituted, release of the seized vehicles were being sought before this Court in terms of Article 226 of the Constitution of India and such writ Petitions were being entertained.