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Judgment
K.P. Sivasubramaniam, J.—The petitioner prays for release of the vehicle belonging to him, namely, the lorry bearing Registration No.
TN.21.M.9585 seized on 23.10.2002.
The learned Special Government Pleader submits that the vehicle has not been involved in any previous case. Therefore, the respondents are
directed to release the Lorry bearing Registration No. TN.21.M.9585 subject to the following conditions:-
(i) The petitioner shall deposit a sum of Rs. 20,000/- (Rupees Twenty Thousand only), a sum of Rs. 1,000/- (Rupees One thousand only) towards
the value of the mineral and Rs. 500/- towards seigniorage fee respectively.
(ii) The petitioner shall also give an unconditional undertaking by way of an affidavit that the vehicle will not be used for illicit mining purposes and
that he will not part with or alienate the vehicle until the adjudication is over.
(iii) The petitioner shall also prove his ownership of the vehicle to the satisfaction of the authorities.
(iv) The petitioner shall also produce the vehicle once in two months before the respondents in order to ensure that condition No. 2 is properly
complied with.
On compliance of condition Nos. 1 to 3, the respondents are directed to release the vehicle forthwith. The respondents are also directed to
initiate adjudication proceedings and complete the same. The disbursement of the amount of Rs. 20,000/- deposited by the petitioner would
depend on the outcome of the adjudication proceedings by the authorities.
In the event of the petitioner not complying with condition No. iv, it will be open for the respondents to seize the vehicle without any further
notice to the petitioner.
With the above directions, this writ petition is disposed of. No costs. Consequently, no order is necessary in W.P.M.P. No. 59053 of 2002 and
the same is closed.