GURUNATHAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents herein to release the vehicle bullock cart belongs to the petitioner which is now in the custody of the first respondent.

(2.) According to the petitioner, the vehicle in question has not been used for any illegal transportation. But the third respondent has seized the same without assigning any reason.

(3.) The learned Counsel for the petitioner states that the petitioner's vehicle was not involved in any previous incident of sand theft or illegal transportation of sand. In case, the submission of the learned Counsel for the petitioner turns out to be false, the fine imposed shall be 25% in addition to the amount that has now been directed by this Court for release of bullock cart.