M.MURUGAIAH Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the owner of a Tractor and Trailer (In short 'vehicles') bearing Registration Nos. TN-79C-9651 and TN-76-U-7498 respectively and claims to use the same for legitimate business of transportation. On 02.06.2019, the vehicles were seized by the Inspector of Police, Seithur Police Station, Virudhunagar District on the ground that they were transporting river sand without a valid license. The vehicles are presently in the custody of the third respondent.

(2.) According to the petitioner, the above allegation is incorrect and his stand will be vindicated in the course of enquiry, that is, according to the learned Special Government Pleader, who appears for all the respondents, presently on-going.

(3.) It is represented that a case in Crime No.132 of 2019 has been registered by the third respondent police.