ARUNACHALAM Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to release the Vehicle (Tractor with Truck) bearing Registration No.TN-55K-7213 to the petitioner on the basis of the petitioner's representation, dated 10.05.2019.

(2.) According to the petitioner, the vehicle in question has not been used for any illegal transportation. But the third respondent has seized the same without assigning any reason.

(3.) The learned Counsel for the petitioner states that the petitioner's vehicle was not involved in any previous incident of sand theft or illegal transportation of sand. In case, the submission of the learned Counsel for the petitioner turns out to be false, the fine imposed shall be 25% in addition to the amount that has now been directed by this Court for release of vehicle.