Madras High Court
Vignesh Perumal vs The District Revenue Officer on 9 November, 2023
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1 W.P.(MD)NO.26881 OF 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.11.2023
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.26881 of 2023
Vignesh Perumal ... Petitioner
Vs.
1. The District Revenue Officer,
O/o.District Collector,
Thoothukudi,
Thoothukudi District.
2. The Inspector of Police,
Civil Supplies C.I.D.,
Thoothukudi,
Thoothukudi District.
(Crime No.66/2023) ... Respondents
Prayer: Writ petition is filed under Article 226 of the
Constitution of India, to issue a Writ of Mandamus, directing
the respondents herein to release the Goods Vehicle, viz
Bolero PIK UP FB PS 1 3 XL bearing Registration No.TN 92 H
4227 seized by the 2nd respondent herein on 10.07.2023 and
return the vehicle to the petitioner.
For Petitioner : Mr.C.Suresh Kannan
For R-1 : Mr.M.Sidharthan,
Additional Government Pleader.
For R-2 : Mr.A.Albert James,
Government Advocate.
***
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2 W.P.(MD)NO.26881 OF 2023
ORDER
Heard the learned counsel appearing for the petitioner, the learned Additional Government Pleader appearing for the first respondent and the learned Government Advocate appearing for the second respondent.
2. The petition mentioned vehicle was seized in connection with Crime No.66 of 2023 registered on the file of the second respondent.
3. The petition mentioned vehicle is presently in the custody of the second respondent. The vehicle is said to have been used for illegally transporting biodiesel.
4. The learned Government Advocate submitted that the petitioner is having one previous case and it does not the case of same nature.
5. It is of course open to the respondent authority to initiate confiscation proceedings. In this case, we are concerned only with the issue of granting interim custody of the vehicle to the petitioner. https://www.mhc.tn.gov.in/judis 2/6 3 W.P.(MD)NO.26881 OF 2023
6. No purpose will be served in keeping the vehicle under the custody of the respondents. The Hon'ble Supreme Court in the decision reported in (2002) 10 SCC 283 (Sunderbhai Ambalal Desai and Others V. State of Gujarat) has held as follows:-
“17.In our view, whatever be the situation, it is of no use to keep such seized vehicles at the police stations for a long period. It is for the Magistrate to pass appropriate orders immediately by taking appropriate bond and guarantee as well as security for return of the said vehicles, if required at any point of time. This can be done pending hearing of applications for return of such vehicles.
7. Therefore, the second respondent is directed to grant interim custody of the said vehicle to the petitioner subject to the following conditions:-
a) The petitioner shall pay a sum of Rs.5,000/-
(Rupees Five Thousand only) towards cost in the bank account of Government Children Home (Government Orphanage), Dr.Thangaraj Colony, K.K.Nagar, Madurai-625020 [Account No: 37487255860, IFSC:
SBIN0007922]. It will be a non-refundable payment.
b) The petitioner shall not alienate or encumber the vehicle till the proceedings are completed.
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c) The petitioner shall produce all the documents pertaining to the ownership of the seized vehicle. If the petitioner is an agreement holder, he can produce the relevant xerox copies.
d) As and when the respondents call for the vehicle for enquiry, the petitioner has to produce the vehicle in question and he shall cooperate with the enquiry to be conducted by the respondents.
8. Upon completion of these formalities, the respondents shall grant interim custody of the vehicle forthwith to the petitioner without any delay. If this undertaking given by the petitioner is breached, the petitioner will not be entitled to interim custody of the vehicle in future.
9. The Writ Petition is allowed accordingly. I make it clear that allowing of this writ petition will not have any bearing on the confiscation proceedings that may be initiated by the authorities. There shall be no order as to costs.
09.11.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
PMU
https://www.mhc.tn.gov.in/judis 4/6 5 W.P.(MD)NO.26881 OF 2023 To:
1. The District Revenue Officer, O/o.District Collector, Thoothukudi, Thoothukudi District.
2. The Inspector of Police, Civil Supplies C.I.D., Thoothukudi, Thoothukudi District.
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