SUDHAKARAN Vs. REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondents 1 and 2 to release the petitioner's vehicle bearing registration TN-32-V-9495 seized by 3rd respondent on 24/9/2018.

(2.) Heard learned counsel for petitioner and learned Special Government Pleader for respondents.

(3.) Learned counsel for petitioner submits that 3rd respondent has seized the vehicle in question on 24/9/2018 on the ground of illegal carrying of river sand and till date, no order for release of the said vehicle had been passed by respondents. Hence, he has come forward with the present Writ Petition.