MANIKANDAN Vs. DIVISIONAL REVENUE OFFICER

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondents to release the petitioner's vehicle viz., Lorry bearing Registration No.TN-31-AJ-0379, which was lying in the custody of respondents.

(2.) Heard learned counsel for petitioner and learned Special Government Pleader for respondents.

(3.) Learned counsel for petitioner submits that respondents have seized the vehicle in question on 30.04.2019 on the ground of illegal carrying of river sand and till date, no order for release of the said vehicle had been passed by respondents. Hence, he has come forward with the present Writ Petition.