S. MANI Vs. REVENUE INSPECTOR, THEVUR CIRCLE

JUDGEMENT

(1.) This Writ Petition has been filed seeking a writ of mandamus, directing the respondent to release the vehicle, which is involved in violation of the provisions of the Mines and Minerals (Development and Regulation) Act, 1957 and Tamil Nadu Minor and Mineral Concession Rules, 1959.

(2.) Learned Government Advocate appearing for the Respondent submitted that F.I.R. in the case on hand has been registered on 12.09.2019. According to him, the issue involved, had 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 Authorized, 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 dated 29.10.2018 passed by a Division Bench of this Court in W.P. (MD) Nos. 19936 of 2017, 7595 and 21485 of 2018, were also dismissed. Following paragraphs of the common order dated 09.09.2019, passed in Review Application (MD) Nos. 80 to 82 of 2019, would be apposite.