V RAJANGAM Vs. DISTRICT COLLECTOR ERODE DISTRICT

JUDGEMENT

(1.) COMMON ORDER 1. W.P. No. 11081 of 2000 has been filed by one V. Rajangam, praying for the issue of a writ of mandamus directing the respondents to release the Eighteen thousand coconuts which were seized from the lorry bearing Registration No. TAB 3933 by the second respondent on 19.6.2000 to the petitioner.

(2.) W.P. No. 11898 of 2000 has been filed by one T. Matheswaran, praying for the issue of a writ of mandamus directing the first respondent/District Collector to release 123 bags of "coconut copra" seized by the second respondent on 8.7.2000 from the Mini Van bearing Registration No. TN-55-A7374 to the petitioner.

(3.) HEARD Mr. C. Prakasam, learned counsel appearing for the writ petitioners in all the writ petitions and Mr. Patti B. Jagannathan, learned Special Government Pleader, appearing for the respondents in all the writ petitions. I-Petitioners' Case