LAWS(MAD)-2020-12-68

RAJA Vs. REVENUE DIVISIONAL OFFICER

Decided On December 10, 2020
RAJA 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 vehicle namely Tipper Lorry bearing Registration No.TN 55 K 4324 from his custody and to handover the above vehicle to the petitioner forthwith, by considering the petitioner's representation dated 01.12.2020.

(2.) Mr.M.Rajarajan, learned Additional 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.M.S.Jeyakarthik, learned counsel for the petitioner and Mr.M.Rajarajan, learned Additional Government Pleader for the respondents.