M SUBRAMANI Vs. DISTRICT COLLECTOR, DEPUTY DIRECTOR OF GEOLOGY AND MINING, REVENUE DIVISIONAL OFFICER AND DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioner and Mr. N. Sakthivel, the learned Government Advocate appearing on behalf of the Respondents.

(2.) This Writ Petition has been filed for the issuance of a Writ of Mandamus, directing the Respondents to release the lorry of the Petitioner, being the Ashok Leyland lorry bearing Registration No. KA-01-B-5655, which was seized by the 4th Respondent, on 09.06.2011.

(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 third Respondent is directed to release the vehicle, bearing Registration No. KA-01-B-5655, to the Petitioner, forthwith, on his fulfilling the following conditions: