VENUGOPALA RAO VARUDU Vs. DISTRICT REVENUE OFFICER ERODE

JUDGEMENT

(1.) THESE writ petitions have been filed praying for a Writ of Mandamus, directing the respondent to release the lorries bearing Registration Nos.AP -16 -TT -5699 and AP -16 -TW -7859 respectively, seized by the Inspector of Police, Civil Supplies, CID, Erode, Erode District, on 09.12.2010.

(2.) HEARD the learned counsel appearing for the petitioners and the learned Additional Government Pleader appearing for the respondent.

(3.) BY consent of both the parties, the writ petitions are taken up for final hearing and disposal. In view of the averments made by the petitioners and taking into consideration the relief prayed for by the petitioners and since, similar orders have been passed by this Court, the respondent is directed to release the lorries bearing Registration Nos.AP -16 -TT -5699 and AP -16 -TW -7859, within a period of four weeks from the date of receipt of a copy of this order, to the petitioners, respectively, on their fulfilling the following conditions: -