KALIDASS Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, directing the respondents to consider the petitioner's representation dated 04.10.2019 and release his vehicle TATA ACE bearing registration No.TN 67 AS 8237 Engine No.2751D106JYYSH5180 seized on 29.07.2019 and handover to the petitioner.

(2.) A Division Bench of this Court has, on 29.10.2018 issued a series of detailed directions to the concerned authorities targeted at containing illegal sand mining as well as measures to address and prevent such acts. The same are extracted hereunder:-

(3.) Till such time the Special Courts were constituted, release of the seized vehicles were being sought before this Court in terms of Article 226 of the Constitution of India and such writ Petitions were being entertained.