M.BALAJI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondents herein to release the vehicle Motor Cycle Passion Pro bearing Registration No.TN-73-T-7732, seized by second respondent on 16.04.2018.

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

(3.) Learned counsel for petitioner submits that respondents have seized the vehicle in question on 16.04.2018 on the ground of illegal carrying of clay sand and till date, no order for release of the said vehicle had been passed by respondents. Hence, he has come forward with the present Writ Petition.