LAWS(MAD)-2020-12-72

NAGARAJ Vs. REVENUE DIVISIONAL OFFICER

Decided On December 10, 2020
NAGARAJ Appellant
V/S
REVENUE DIVISIONAL OFFICER Respondents

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus seeking for a direction to the respondents to release the petitioner's Ashok Leyland Tipper Lorry bearing Registration No.TN 31-E-4740 seized on 27.06.2019 and keeping under the custody of the third respondent by considering the petitioner's representation dated 01.12.2020.

(2.) Mr.C.Ramesh, learned Special Government Pleader 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.S.Krishnan, learned counsel for the petitioner and Mr.C.Ramesh, learned Special Government Pleader for the respondents.