KANCHI ANBUDURAI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE Lorry bearing Registration No.TN 21 AL 9299 of the petitioner was seized on 4.6.2013 by the second respondent, as the lorry was carrying the sand unauthorisedly. Thereafter, the petitioner made a representation immediately to the first respondent seeking to release his vehicle at the earliest. However, there is no acknowledgement for having sent the representation dated 4.6.2013. Even now, the petitioner is not able to furnish the acknowledgment for having sent the representation dated 4.6.2013 seeking to release the lorry.

(2.) SINCE these type of writ petitions are filed often before this court and routine orders are passed to release the lorry, this court passed an order dated 13.06.2013, directing the District Collector, Thiruvallur to furnish certain details and paragraph Nos. 2 to 4 of the said order are extracted hereunder:-

(3.) IN view of the above, a direction is issued to the District Collector, Thiruvallur to furnish the number of private complaints filed in the previous three years i.e., for the years 2010, 2011, 2012 and also upto this date. The District Collector, Thiruvallur is also directed to furnish the stage of those private complaints and as to whether any person was convicted pursuant to the prosecution launched by the Department.