P.VIJAY ANANDHAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) In all these Writ Petitions, the prayer sought for is to release the vehicles in question of the respective petitioners, which have been seized by the respondent / Revenue Officials for the alleged transportation of illicit sand.

(2.) The learned respective counsel appearing for the petitioners submitted that, the petitioners have not committed any crime and the seizure made by the respondents on the pretext of transportation of illicit sand is factually incorrect. However, at any rate, the issue can be agitated and be decided before the appropriate forum.

(3.) The learned counsel for the petitioners would further submit that, insofar as the present issue raised in these Writ petitions is concerned, the vehicles in question, which have been seized by the respondents, have been kept in idle in the open sky and if it is continued to be in open sky for several days or month, the value of the vehicles get diminished or depreciated; as they are motor vehicles, if they have been kept idle without being plied, their spare parts also would get rusted and ultimately the vehicles may not be in a position to use and therefore, in order to save the value of the vehicles, if these vehicles are released or directed to be released on any condition to be imposed by this Court, the petitioners are ready to abide by the same. In this regard, the learned respective counsel appearing for the petitioners have produced a copy of the order passed by a learned Judge of this Court recently and would further submit that, similar orders have been passed in number of petitions, where a conditional order of direction to release the vehicle has been passed by this Court.