THIRU C JAYARAMAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner and the learned Special Government Pleader appearing for the Respondents.

(2.) At this stage of the hearing of the writ petition, the learned Special Government Pleader appearing on behalf of the Respondent had submitted that final orders had been passed by the Respondent, on 17.02.2011, based on the adjudication proceedings, in respect of the vehicle in question. He had also submitted that it would be open to the Petitioner to challenge the order,dated 17.02.2011, by filing an appeal before the District Collector, Tiruvallur District.

(3.) In view of such submissions made by the learned Counsel appearing on behalf of the Respondents, it is made clear that it would be open to the Petitioner to challenge the order passed by the Respondent, on 17.02.2011, by filing an Appeal before the District Collector, Tiruvallur District.