AJITH KUMAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, directing the respondents to release the LORRY seized on 22.06.2019 bearing Registration No.TN 39 B 9469 seized by the 2nd respondent herein, pertaining to the case in Cr.No.171 of 2019 and return the vehicle to the petitioner.

(2.) A Division Bench of this Court has, on 29.10.2018 issued a series of detailed directions to the concerned authorities targeted at containing illegal sand mining as well as measures to address and prevent such acts. The same are extracted hereunder:-

(3.) Till such time the Special Courts were constituted, release of the seized vehicles were being sought before this Court in terms of Article 226 of the Constitution of India and such writ Petitions were being entertained.