THIRUGNANAM Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus seeking for a direction to the respondents to release the petitioner's bullock cart, seized by the third respondent dated 07.10.2020 on the basis of the petitioner's representation dated 03.11.2020.

(2.) Mr.M.Rajarajan, learned Additional Government Pleader accepts notice for the respondents. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) Heard Mr.U.Umamaheswaran, learned counsel for the petitioner and Mr.M.Rajarajan, learned Additional Government Pleader for the respondents.