B. JANAKIRAMAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) The petitioner originally filed the Writ Petition for implementing the order passed by the first respondent. The order has now been recalled and therefore, the petitioner's counsel stated that he would independently pray for release of the vehicles that are the subject matter of the writ petition.

(3.) It is seen that the petitioner is the President of Ayacut Kuzhu, Onamakulam. The petitioner had been granted permission to carry out renovation work in respect of Karisalkulam Kanmoi. The proceedings issued in this regard, have also been enclosed in the typed set of papers. The petitioner's counsel states that in order to carry out the said works, he had engaged the following vehicles and machineries to carry out renovation work:-