LAWS(MAD)-2019-7-673

RAMESH Vs. DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR

Decided On July 31, 2019
RAMESH Appellant
V/S
DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR Respondents

JUDGEMENT

(1.) This writ petition is filed seeking a mandamus, directing the second respondent to release the petitioners' tipper lorry bearing registration TN-69-AW-1110 seized by the fifth respondent on 28.06.2019.

(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.