DURAISAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is the owner of a Ashok Leyland Taurus Lorry (in short 'vehicle') bearing Registration No.TN-28-AJ-0199 and claims to use the same for house building work. He also states that he ekes his livelihood wholly from the income derived from the said vehicle. On 27.02.2019, the vehicle was seized by the sixth respondent on the ground that it was transporting sand without a valid license. The vehicle is presently in the custody of the sixth respondent police.

(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 Additional Government Pleader, who appears for all the respondents, presently on-going.

(3.) It is represented that a case in Crime No.33 of 2019 has been registered by the sixth respondent police.