LAWS(MAD)-2019-4-820

MAIYILARASAN Vs. INSPECTOR OF POLICE TALUK POLICE STATION

Decided On April 02, 2019
Maiyilarasan Appellant
V/S
Inspector Of Police Taluk Police Station Respondents

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus, directing the respondent herein to release the JCP bearing registration No. TN23AU3117 seized by the respondent on 24/7/2018.

(2.) Heard learned counsel for the petitioner and learned Government Advocate for the respondent.

(3.) According to the petitioner, the respondent has seized the vehicle in question on 24/7/2018 on the ground of illegal carrying of gravel, and till date, no order for release of the said vehicle had been passed by the respondent. Hence, he has come forward with the present Writ Petition.