LAWS(MAD)-2020-12-70

RAMESHKUMAR Vs. REVENUE DIVISIONAL OFFICER

Decided On December 10, 2020
RAMESHKUMAR 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 TATA Ace van bearing Registration No.TN-49-AW-4685, pertaining to the case in Crime No.805 of 2020, on the file of the second respondent herein and return the vehicle to the petitioner based on the petitioner's representation dated 30.11.2020.

(2.) Mrs.V.P.M.Vaishnavi, learned Government Advocate 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.K.M.Karunakaran, learned counsel for the petitioner and Mrs.V.P.M.Vaishnavi, learned Government Advocate for the respondents.