SIVAKUMAR Vs. SUB-COLLECTOR, THIRUKKOVILUR

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondents to release the seized Ashok Leyland make Heavy goods Vehicle Lorry Regn. No. TN-48-V-7538 on 26.06.2019 to the petitioner forth with.

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

(3.) According to petitioner, respondents have seized the vehicle in question on 26.06.2019 on the ground of illegal carrying of 2 units of "Pebbles"(Coolangkarkkal) meant for bore water beds etc and till date, no order for release of the said vehicle had been passed by the respondents. Hence, he has come forward with the present Writ Petition.