CHINNASAMY Vs. DISTRICT COLLECTOR, MADURAI DISTRICT

JUDGEMENT

(1.) The petitioner's JCB was seized by the fourth respondent on the ground that it was involved in a case of illegal sand mining. The learned counsel for the petitioner fairly stated that there are quite a few cases registered against the petitioner for the same offence. The learned counsel would further claim that the said cases were falsely registered against him in view of the enmity between the petitioner and the fourth respondent.

(2.) This Court gave an option to the learned counsel for the petitioner that if the petitioner would give an undertaking that he would not involve himself in a similar offence, this Court would be willing to grant relief.

(3.) The learned counsel for the petitioner undertook that such an undertaking affidavit would be filed by the petitioner by 6/2/2018.