CHINNAMAYIL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the owner of a Lorry (in short 'vehicle') bearing Registration No.TN-52-J-8587 and claims to use the same for legitimate business purposes. On 27.05.2019, the vehicle was seized by the fourth respondent on the ground that it was transporting sand without a valid license. The vehicle is presently in the custody of the 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 Special Government Pleader, who appears for all the respondents, presently on-going.

(3.) It is represented that a case in Crime No.129 of 2019 has been registered by the Sub-Inspector of Police, Vangal Police Station, Karur District.