B KALAMEGAM Vs. DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) This Writ Petition has been filed for the issuance of a Writ of Mandamus, to direct the Respondent to release the Tractor, bearing Registration No. TN-32-T-3523, seized by the fourth Respondent, on 19.3.2011, to the Petitioner.

(2.) The learned Special Government Pleader appearing on behalf of the Respondents had submitted that adjudication proceedings are over and on payment of Rs. 25,770/-to the third Respondent, the vehicle in question bearing Registration No. TN-32-T-3523, would be released to the Petitioner. However, it would be open to the Petitioner to invoke Section 36-C of the Tamil Nadu Minor Mineral Concession Rules, 1959, if he deems it fit to do so, against the order of the third Respondent, dated 25.3.2011.

(3.) In view of the averments made by the Petitioner and taking into consideration the relief prayed for by the Petitioner and since, similar orders have been passed by this Court, the Respondent is directed to release the Tractor bearing Registration No. TN-32-T-3523, to the Petitioner on his fulfilling the following conditions: