M. RAMANATHAN Vs. DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR

JUDGEMENT

(1.) The petitioner is the owner of a Tipper Lorry (in short 'vehicle') bearing Registration No. TN-59-W-3625 and is letting the same out for hire. On 14.06.2019, the vehicle was seized by the fourth respondent on the ground that it was transporting sand without a valid license. The vehicle is presently in the custody of the respondents.

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

(3.) Pending enquiry, I am of the view that the vehicle should be handed back to the possession of the petitioner for the reason that the respondents are not in a position to protect the same against the onslaught of the elements.