Madras High Court
Jayakannan vs The Sub Collector/Revenue Divisional ... on 29 April, 2019
Bench: R.Subbiah, Krishnan Ramasamy
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.04.2019
CORAM
THE HONOURABLE MR.JUSTICE R.SUBBIAH
and
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
Writ Petition No.12088 of 2019
Jayakannan
S/o.Raja ...Petitioner
Vs
1.The Sub Collector/Revenue Divisional Officer,
Office of the Sub Collector,
Tiruvallur, Tiruvallur District.
2.The Tahsildar,
Tiruvallur,
Tiruvallur District.
3.The Inspector of Police,
Pullarambakkam Police Station,
Tiruvallur District. ... Respondents
Writ Petition filed under Article 226 of The Constitution of India
praying for the issuance of a Writ of Mandamus directing first respondent to
release the vehicle, namely, Lorry bearing Registration No.TN-22-AT-1011 to
the petitioner.
For Petitioner : Mr.R.Sasikumar
For Respondents : Mr.V.Jayaprakash Narayanan
Government Pleader (In-charge)
*****
http://www.judis.nic.in
2
ORDER
[Order was delivered by R.SUBBIAH, J] Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing first respondent to release the vehicle, namely, Lorry bearing Registration No.TN-22-AT-1011, seized by third respondent on 21.09.2018.
2. Heard learned counsel for petitioner and learned Government Pleader (In-charge) for respondents.
3. Learned counsel for petitioner submits that respondents have seized the vehicle in question on 21.09.2018 on the ground of illegal carrying of river sand and till date, no order for release of the said vehicle had been passed by respondents. Hence, he has come forward with the present Writ Petition.
4. On the other hand, it is submitted by learned Government Pleader (In-charge) for respondents that the vehicle in question was used for illegal transportation of mines and minerals like river sand and hence, the vehicle was seized. He would further submit that petitioner has no previous case. http://www.judis.nic.in 3
5. In any event, as the vehicle is under the custody of the respondents from the date of seizure and considering the fact that if the same is allowed to be kept idle by exposing the same to rain and shine, it would certainly diminish their value, this Court is of the view that the vehicle in question may be released by imposing conditions on the petitioner.
6. Accordingly, the respondents are directed to release the vehicle in question to the petitioner within a period of 7 days from the date of compliance of the below mentioned condition Nos.(i) to (iii):
(i) Petitioner shall deposit a sum of Rs.50,000/- (Rupees Fifty Thousand only) before the jurisdictional Tahsildar concerned as non-refundable deposit. After receipt of the above said amount, the same will have to be deposited by the jurisdictional Tahsildar concerned, to the credit of the District Mines and Minerals Foundation Trust as non-refundable deposit.
(ii) Petitioner shall execute a personal bond for a sum of Rs.10,000/-
(Rupees ten thousand only) with two sureties each for a like sum to the satisfaction of the concerned jurisdictional Judicial Magistrate.
(iii)Petitioner shall give an undertaking before the respondents/authority concerned stating that he will not use the vehicle in question for any illegal activities in future and shall produce the same as and when http://www.judis.nic.in 4 R.SUBBIAH, J AND KRISHNAN RAMASAMY, J gm required by the respondents and also the trial Court, failing which the respondents/trial Court is/are at liberty to confiscate the vehicle.
(iv)Petitioner shall not alienate the vehicle in question till the disposal of the proceedings before the authority concerned.
(v) Petitioner is also directed to participate in the enquiry to be conducted by the respondents.
With the above observations and directions, this Writ Petition is disposed of. No costs.
[R.P.S., J] [K.R., J]
29.04.2019
(3/3)
Note to office: Issue order copy within a week Speaking (or) Non Speaking Order Index : Yes/ No, Internet : Yes gm To
1.The Sub Collector/Revenue Divisional Officer, Office of the Sub Collector, Tiruvallur, Tiruvallur District.
2.The Tahsildar, Tiruvallur, Tiruvallur District.
3.The Inspector of Police, Pullarambakkam Police Station, Tiruvallur District.
Writ Petition No.12088 of 2019 http://www.judis.nic.in