W.P.(MD)No.9095 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.05.2021
CORAM
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
AND
THE HONOURABLE MRS.JUSTICE T.KRISHNAVALLI
W.P.(MD)No.9095 of 2021
Ganesan ... Petitioner
Vs.
1.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Trichy District.
2.The Assistant Director,
Mines and Minerals Department,
The District Collector Officer,
Trichy.
3.The Inspector of Police,
Sessions Court Police Station,
Trichy. ... Respondents
Prayer : Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the first respondent herein to release
the petitioner Tipper Lorry bearing Registration No.TN-15-Z-7062 on the
basis of the petitioner's representation, dated 20.03.2021 within the time
stipulated by this Court.
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W.P.(MD)No.9095 of 2021
For Petitioner : Mr.B.Jameelarasu
For Respondents : Mrs.S.Srimathy
Special Government Pleader
for R1 & R2
ORDER
(Order of the Court was made by S.S.SUNDAR,J) This writ petition has been filed for a writ of Mandamus, directing the first respondent to release the petitioner's Tipper Lorry bearing Registration No.TN-15-Z-7062, on the basis of the representation of the petitioner, dated 20.03.2021.
2.The case of the petitioner is that the Village Administrative Officer has seized the petitioner's Lorry on the ground of illegal transportation of gravel sand on 02.01.2021 and till date, no case has been registered by the Police.
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3.According to the learned counsel for the petitioner, instead of producing the vehicle before the Court, the same has been produced before the Revenue Divisional Officer and lying with the first respondent exposed to sun light and weather.
4.Though this Court is inclined to release the vehicle subject to terms, the Additional Government Pleader appearing for the respondents brought to the notice of this Court the direction issued by a Division Bench of this Court in a batch of cases. The judgment of the Division Bench of this Court is also followed by another Bench in W.P.(MD)No.
9356 of 2021, dated 05.05.2021. In tune with the direction of the Hon'ble Division Bench in similar cases, which was disposed of recently, this Court is inclined to follow the same. Though the Hon'ble Supreme Court gave liberty to some of the petitioners to file review applications, the Division Bench of this Court dismissed the review applications by orders, dated 09.09.2019 and 12.09.2019 with the following directions:-
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(i) “The Secretary to Government, Industries Department, Fort St. George, Chennai is directed to issue proper directions either by way of order or circular to all the persons authorized to exercise the power to seizure indicating the manner and the circumstances under which the power of compounding is to be exercised sparingly;
(ii) The designated Courts are directed to deal with the question of confiscation or release of the vehicles on receipt of the private complaint or seizure report from the person authorized, notwithstanding the exercise of power of compounding. The persons authorized are directed to comply with the earlier directions with reference to making the private complaints;
(iii) Whenever the vehicles/materials seized are produced before the Court of confiscation proceedings, the Courts concerned shall take photographs of the vehicle/material and keep the material by public auction after getting valuation report from the Motor Vehicle Inspector of the District concerned or the authorities concerned and shall issue sale certificate to the successful bidder and deposit the sale price to the credit of the particular case. In the event, confiscation is ordered by the trial Court, the amount shall be confiscated to the Government.
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(iv) If the designated Court comes to the conclusion that the vehicle/material is not liable to be confiscated, the same shall be returned to the parties who are legally entitled to.
(v) The applicants are directed to file an affidavit on the complaints made on the direction issued by this Court, particularly in the light of the submission made that they are not being followed. Such an affidavit will have to be filed within a period of four weeks from the date of receipt of a copy of this order.” Accordingly, the Government has also issued G.O.Ms.No.170, Industries (MMC.2) Department, dated 05.08.2020, issuing directions to the authorities/Officials of Revenue, Forest and Police departments on seizure of vehicles and compounding of offences.
5. Any vehicle, which is involved in illegal transportation of minerals, is liable to be seized and the same is also liable to be confiscated under Section 21(4) of the Act by the Court competent to take cognizance on the issue and the competent authorities to file the complaint is also mentioned in G.O.Ms.No.170, dated 05.08.2020.
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6. In view of the same, this Court is not inclined to entertain this Writ Petition. Accordingly, this Writ Petition is dismissed. However, it is open to the petitioner to approach the designated Court by filing appropriate application for interim custody of the vehicle pending confiscation proceedings, if any. The designated Court shall consider such application on its own merits within a period of three weeks from the date of receipt of a copy of the application, if any submitted by the petitioner. No costs.
[S.S.S.R.J.,] [T.K.J.,]
12.05.2021
Index :Yes/No
Internet :Yes/No
SSL/PS
Note: 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.
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1.The Revenue Divisional Officer, Office of the Revenue Divisional Officer, Trichy District.
2.The Assistant Director, Mines and Minerals Department, The District Collector Officer, Trichy.
3.The Inspector of Police, Sessions Court Police Station, Trichy.
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AND T.KRISHNAVALLI,J.
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