VENKATESAN Vs. DISTRICT COLLECTOR, TRICHY DISTRICT

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) One Charles was given advance approval by the Fisheries Department as well as the jurisdictional Tahsildar to remove the "Savudu" from his land in Kumbakonam and transport it to Thiruvaru District. The proceedings dtd. 27/10/2018, issued by the Tahsildar, states that the approval will be valid for a period of 10 days.

(3.) The writ petitioner herein had lent his vehicle on hire to the said Charles. The petitioner's vehicle was parked near the land of the said Charles, when it was seized by the third respondent on 23/7/2018. It is beyond dispute that the petitioner's vehicle was not on the move when the seizure took place and till date no FIR has been registered.