N. JEGANNATHAN Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus, directing the respondent to release the vehicle Lorry bearing Registration No. TN-18-P-6142, Chassis No. MAT455311C8J37102, Engine No. 497SPTC39JXY662776 forthwith which was seized by the respondent in connection with Crime No. 751 of 2018 dtd. 7/11/2018.

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

(3.) According to the petitioner, the respondent has seized the vehicle in question on 7/11/2018 on the ground of illegal carrying of sand, 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.