Madras High Court
B. Kumarasamy vs The Assistant Director Of Geology And ... on 15 May, 2019
Author: J.Nisha Banu
Bench: J.Nisha Banu
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 15.05.2019
CORAM:
THE HONOURABLE MRS. JUSTICE J.NISHA BANU
W.P.(MD)No. 12068 of 2019
B. Kumarasamy ... Petitioner
Vs.
1. The Assistant Director of Geology and Mining,
Karur District, Karur.
2. The Revenue Divisional Officer,
Karur, Karur District.
3. The Zonal Deputy Tahsildar,
Manmangalam, Karur District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the 2nd respondent to release the
petitioner's JCB bearing registration No.TN-47-AQ-3098 seized by the 3rd
respondent on 12.05.2019.
For Petitioner : Mr.T. Lenin Kumar
For Respondents : Mrs. J. Padmavathy Devi,
Special Government Pleader
ORDER
This Writ Petition has been filed for a direction to the respondents to release the Petitioner's vehicle ie., JCB bearing registration No. TN-47-AQ-3098.
http://www.judis.nic.in 2
2. Heard the learned counsel for both sides.
3. The petitioner's vehicle was seized in connection with illegal transportation of sand. The enquiry in this regard is still pending. The learned counsel for the petitioner affirms before this Court that the petitioner's vehicle was not involved in any previous incident of sand theft or illegal transportation of sand.
4.The submission of the learned counsel for the petitioner is placed on record. If this submission turns out to be false, the order now passed by this Court would stand automatically recalled and the petitioner will be visited with serious consequences. I am of the view that no purpose will be served by keeping the vehicle in question in the custody of the respondents. If the vehicle is kept in open space and exposed to sun light and rain, it would lose its value. Therefore, the respondents are directed to release the said vehicle subject to the following conditions.
5 Accordingly, this Writ Petition is disposed of with the following directions.
“(i)The petitioner is directed to deposit a sum of Rs.75,000/- (Rupees Seventy Five thousand only) before the second respondent;
(ii)The petitioner is directed to produce all the documents pertaining to the ownership of the seized http://www.judis.nic.in 3 vehicle.
(iii) The petitioner is directed to file an affidavit of undertaking that he will cause production of the vehicle in question before the competent/concerned respondent ( as the case may be) as and when called for and further, he will not alienate the vehicle in question till the appropriate proceedings initiated are completed;
(iv) On compliance of the above conditions, the second respondent is directed to release the seized vehicle bearing Registration No.TN-47-AQ-3098 to the petitioner.
(v)The second respondent is directed to pass final orders in the adjudication proceedings, if any, within a period of 45 days;
(vi)This order for the release of the vehicle can be pressed into service by the petitioner only if the vehicle is not in the custody of the criminal Court. If the vehicle is in the custody of the concerned criminal Court of appropriate jurisdiction, then option is given to the petitioner to approach the concerned Judicial Magistrate to get release of the vehicle, by filing necessary application in the manner known to law and in accordance with law; and
(vii)Inasmuch as the vehicle bearing Registration No.TN-47-AQ-3098 is seized by the third respondent on 12.05.2019, the aforesaid order is to be complied with within a period of one week, if no order of adjudication is passed as on today.
No costs.
15.05.2019
Index :Yes/No (3/3)
Internet :Yes/No
ksa/akv
http://www.judis.nic.in
4
J.NISHA BANU,J.
ksa/akv
To
1. The Assistant Director of Geology and Mining, Karur District, Karur.
2. The Revenue Divisional Officer, Karur, Karur District.
3. The Zonal Deputy Tahsildar, Manmangalam, Karur District.
W.P.(MD)No. 12068 of 201915.05.2019 http://www.judis.nic.in