T.SAMINATHAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the owner of a bullock-cart and states that he is using the bullock-cart for agricultural purposes. He also states that he ekes his livelihood wholly from the income derived from the said vehicle.

(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.54 of 2019 has been registered by the Inspector of Police, Budalur Police Station, Thanjavur District.