LAWS(MAD)-2019-7-580

JAYACHANDHIRAN Vs. SUB-COLLECTOR, CHIDAMBARAM, CUDDALORE DISTRICT

Decided On July 10, 2019
Jayachandhiran Appellant
V/S
Sub-Collector, Chidambaram, Cuddalore District Respondents

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondents to release the petitioner's vehicle viz., Tractor with Trailer bearing Registration No. TN-51-L-1732, seized by third respondent on 09.05.2019.

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

(3.) According to petitioner, respondents have seized the vehicle in question on 09.05.2019 on the ground of illegal carrying of River Sand and till date, no order for release of the said vehicle had been passed by the respondents. Hence, he has come forward with the present Writ Petition.