A. GOKULNATH Vs. STATE

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 No. TN 20 AM 7495.

(2.) Heard learned counsel for the petitioner and learned Government Advocate for the respondent.

(3.) According to the petitioner, the respondent had seized the vehicle in question on 2/10/2018 on the ground of illegal carrying of M-sand 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.