Madras High Court
M.Subbaiah vs The Revenue Divisional Officer on 23 March, 2021
Author: M.M.Sundresh
Bench: M.M.Sundresh, S.Ananthi
W.P.(MD)No.3998 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.03.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
AND
THE HONOURABLE MRS. JUSTICE S.ANANTHI
W.P.(MD)No.3998 of 2021
(Through Video Conferencing)
M.Subbaiah : Petitioner
Vs.
1.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Sivakasi,
Virudhunagar District.
2.The Inspector of Police,
Krishnankovil Police Station,
Krishnankovil,
Virudhunagar District.
3.The Assistant Director,
Department of Geology and Mining,
Virudhunagar District. : Respondents
PRAYER: Petition is filed under Article 226 of the Constitution of India
praying for the issue of a Writ of Mandamus directing the respondents
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W.P.(MD)No.3998 of 2021
herein to release the petitioner's vehicle / Tractor, brand name, Swaraj
744, bearing registration No.TN 69 AT 6513 along with two wheel
Tipping Trailer bearing registered No.TN 65 AC 8460 seized by the
second respondent on 28.07.2020 to the petitioner.
For Petitioner : Mr.A.Balaji
For Respondents : Mr.K.P.Krishnadoss
Special Government Pleader
*****
ORDER
(Order of the Court was made by M.M.SUNDRESH, J.) The petitioner, who is claiming to be the owner of the vehicle, seeks release of the same by filing the writ petition in pursuant to his representation made on 28.08.2020.
2.We have already held that remedy open to the petitioner is to approach the jurisdictional designated Court and not to invoke the extraordinary jurisdiction of this Court. This is also for the reason that power of confiscation is available to the designated Court. Though an FIR has been registered, the offence involved would include Section 21(1) of the Mines and Minerals Act. Such a situation has already been 2/4 http://www.judis.nic.in W.P.(MD)No.3998 of 2021 taken note of by way of a clarification by us indicating the procedure to be followed. Thus, the present writ petition stands closed giving liberty to the petitioner to work out his remedy in the manner known to law in tune with the order of the Division Bench. In the event of filing a petition before the jurisdictional designated Court, the said Court is expected to dispose of the same, on merits and in accordance with law, within a period of two weeks from the date of receipt of such an application. No costs.
[M.M.S., J.] & [S.A.I., J.]
23.03.2021
Internet : Yes
gk
To
1.The Revenue Divisional Officer, Office of the Revenue Divisional Officer, Sivakasi, Virudhunagar District.
2.The Inspector of Police, Krishnankovil Police Station, Krishnankovil, Virudhunagar District.
3.The Assistant Director, Department of Geology and Mining, Virudhunagar District.
3/4 http://www.judis.nic.in W.P.(MD)No.3998 of 2021 M.M.SUNDRESH, J AND S.ANANTHI, J gk Order made in W.P.(MD)No.3998 of 2021 Dated: 23.03.2021 4/4 http://www.judis.nic.in