KATHIRAVAN Vs. REVENUE DIVISIONAL OFFICER,

JUDGEMENT

(1.) The petitioner is the owner of a Bolero Pickup Van Vehicle (in short 'vehicle') bearing Registration No.TN-49-AH-5208 and claims to use the same for legitimate business purposes. He also states that he ekes his livelihood wholly from the income derived from the said vehicle. On 03.12.2018, the vehicle was seized by the third respondent on the ground that it was transporting sand without a valid license. The vehicle is presently in the custody of the first and the second 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 Government Advocate, who appears for all the respondents, presently on-going.

(3.) It is represented that a case in Crime No.271 of 2018 has been registered by the Inspector of Police, Thuvakudi Police Station, Trichy District.