PRABHU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed seeking a writ of Mandamus, to direct the third respondent to release the petitioner's Ashok Leyland Lorry bearing Reg.No.TN 75 AD 7576.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(3.) According to the petitioner, he is the owner of the vehicle and the official respondent has seized the vehicle in question on the ground that it was involved in transportation of illegal sand without any valid permit and the vehicle is still under the police custody. Hence, this Writ Petition is filed.