MOHAN Vs. SUB-COLLECTOR, VIRUDHACHALAM, CUDDALORE DISTRICT

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., Lorry (Heavy Goods Vehicle) bearing Registration No. TN-45-BD-9698, seized by fourth respondent on 20.07.2019.

(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 20.07.2019 on the ground of illegal carrying of Pebbles 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.