PALANI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus to direct the respondents to release the petitioner's vehicle, namely, Ashok Leyland Heavy Goods Vehicle (Lorry), bearing Reg.No.TN.50 V 2179 seized by the 2nd respondent.

(2.) Heard Mr.S.Balaji, learned counsel appearing for the petitioner and Mr.A.Muthukaruppan, learned Additional Government Pleader appearing for the respondents.

(3.) By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.