R.SUBBIAH, J. - (1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondents to release and return back the petitioner's Tyer Bullock Cart to the petitioner based on petitioner's representation dated 08.05.2019 in respect of Crime No.298/2018.
(2.) Heard learned counsel for petitioner and learned Special Government Pleader for respondents.
(3.) Learned counsel for petitioner submits that respondents have seized the vehicle in question on 01.09.2018 on the ground of illegal carrying of river sand and till date, no order for release of the said vehicle had been passed by respondents. Hence, he has come forward with the present Writ Petition.;