M MURUGESAN Vs. DISTRICT REVENUE OFFICER KARUR

JUDGEMENT

(1.) THE petitioner has come up with the present writ petition praying for a writ of mandamus to direct the first respondent to release the vehicle TATA ACE bearing Reg.No.TN-48-F-0295, seized by the second respondent, on 26.10.2010.

(2.) THE case of the petitioner is that he is the owner of the vehicle in question and the said vehicle was being used to transport 16 bags of rice, at the time of its seizure.

(3.) THE writ petition is disposed of with the above directions. No costs.