KOTANGI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus seeking for a direction to the respondents to release the petitioner's vehicle namely Tipper Lorry bearing Registration No.TN 59 D 9792 and to hand over the above vehicle to the petitioner forthwith by considering the petitioner's representation dated 01.12.2020 within the time limit that may be stipulated by this Court.

(2.) Mr.A.Karthik, learned Government Advocate accepts notice on behalf of the respondents. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) Heard Mr.M.S.Jeyakarthik, learned counsel for the petitioner and Mr.A.Karthik, learned Government Advocate for the respondents.