VEERAMANIKANDAN Vs. DISTRICT COLLECTOR RAMANATHAPURAM

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus to direct the respondents to pass appropriate orders to release the petitioner's Bajaj Pulsar 150 CC bike, bearing Registration No.TN 63 BW 1522, which was seized by the fourth respondent on 27.09.2020.

(2.) Heard Mr.M.Gurudass, learned counsel appearing for the petitioner and Mr.M.Rajarajan, 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.