P. RAJAMOORTHY Vs. REVENUE DIVISIONAL OFFICER, MAYILADUTHURAI

JUDGEMENT

(1.) This Writ Petition has been filed seeking a writ of mandamus, directing the 3rd Respondent herein 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.) As rightly submitted by the learned Additional Government Pleader 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 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.