LAWS(MAD)-2019-9-454

KATHIRESAN Vs. REVENUE DIVISIONAL OFFICER

Decided On September 09, 2019
KATHIRESAN Appellant
V/S
REVENUE DIVISIONAL OFFICER Respondents

JUDGEMENT

(1.) All these writ petitions have been filed seeking a writ of mandamus directing the respondents to release the vehicles, which are allegedly involved in the violation of the provisions of the Mines and Minerals (Development and Regulation) Act , 1957 and Tamil Nadu Minor and Mineral Concession Rules, 1959.

(2.) As rightly submitted by the learned Additional Government Pleader and the learned Government Advocate appearing for the respondents, the issue involved has already been dealt with by this Court, wherein it has been held that the jurisdiction Court is the Designated Court and the Revenue Officials/Persons Authorised do have the power only to seize the vehicles but not to release.

(3.) Special Leave Petitions in S.L.P.Nos.33477-33479 of 2018 filed against the common order passed by the Division Bench of this Court W.P.(MD) Nos.19936 of 2017, 7595 and 21485 of 2018 dated 29.10.2018 were also dismissed. The following paragraphs of the common order passed in Review Application (MD) Nos.80 to 82 of 2019 dated 09.09.2019 would be apposite.