LAWS(MAD)-2019-2-457

GOVINDAN ULAGANATHAN Vs. STATE

Decided On February 11, 2019
Govindan Ulaganathan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing the respondent to release the petitioner's vehicle- Tipper Lorry bearing Registration Number TN-74 P-0196 Colour- HW Yellow, Engine Number DNR164185, Chassis Number DNH553892 which is a goods carrying tipper lorry in accordance with law.

(2.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondent.

(3.) According to the petitioner, the respondent has seized the vehicle in question on 28/10/2018 on the ground of illegal mining and till date, no order for release of the said vehicle had been passed by the respondent. Hence, he has come forward with the present Writ Petition.