S. KARTHIKEYAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus, directing the respondents to release the Bullock Cart seized on 25/11/2018 and considering petitioner representation dtd. 15/4/2019.

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

(3.) According to the petitioner, the respondents have seized the vehicle in question on 25/11/2018 on the ground of illegal carrying of river sand, 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.