KAYAMBU Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the owner of a Tata Ace (in short 'vehicle') bearing Registration No.TN-49-AA-4451 and claims to use the same for legitimate business purposes. He also states that he ekes his livelihood wholly from the income derived from the said vehicle. On 04.11.2018, the vehicle was seized by the third respondent on the ground that it was transporting sand without a valid license. The vehicle is presently in the custody of the respondents.

(2.) According to the petitioner, the above allegation is incorrect and his stand will be vindicated in the course of enquiry, that is, according to the learned Government Advocate, who appears for all the respondents, presently on-going.

(3.) It is represented that a case in Crime No.118 of 2018 has been registered by the Sub-Inspector of Police, Kallaperambur Police Station, Thanjavur District.