MANGAIYARKARASI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard the learned counsel on either side. By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.

(2.) The petition mentioned vehicle was seized by the third respondent in connection with the alleged illegal transportation of sand.

(3.) The petitioner's counsel states that the petitioner had already remitted a sum of Rs.30,000/- while obtaining anticipatory bail.