Madras High Court
Srirangam vs The Assistant Director on 17 July, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1 W.P.(MD)NO.7675 OF 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.07.2020
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.7675 of 2020
Srirangam ... Petitioner
Vs.
1. The Assistant Director,
Mines and Minerals Department,
Office of the Collectorate,
Pudukkottai District.
2. The Revenue Divisional Officer,
Illupur Post and Taluk,
Pudukkottai District.
3. The Tahsildar,
Kulathur Post and Taluk,
Pudukkottai District.
4. The Inspector of Police,
Mandaiyur police station,
Pudukkottai District. ... Respondents
Prayer: Writ petition is filed under Article 226 of the
Constitution of India, to issue a Writ of Mandamus, directing
the respondents to release the petitioner's Tractor Trailer
bearing registration No.TN 45 AW 2098.
For Petitioner : Mr.P.Ganapathy Subramanian
For Respondents : Mrs.S.Srimathy,
Special Government Pleader.
***
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2 W.P.(MD)NO.7675 OF 2020
ORDER
Heard the learned counsel on either side. By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.
2. This writ petition has been filed seeking release of the petition mentioned vehicle.
3. The learned Special Government Pleader states that in this case, First Information Report has been registered in Crime No.21 of 2020 on the file of the fourth respondent and the vehicle has also been produced before the jurisdictional criminal Court in R.P.R.No.98 of 2020 dated 14.07.2020.
4. Therefore, the petitioner has to necessarily move the jurisdictional criminal Court for release of the vehicle. Giving such liberty to the petitioner, this writ petition stands dismissed. No costs.
17.07.2020
Index : Yes / No
Internet : Yes/ No
pmu
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2. In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To:
1. The Assistant Director, Mines and Minerals Department, Office of the Collectorate, Pudukkottai District.
2. The Revenue Divisional Officer, Illupur Post and Taluk, Pudukkottai District.
3. The Tahsildar, Kulathur Post and Taluk, Pudukkottai District.
4. The Inspector of Police, Mandaiyur police station, Pudukkottai District.
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