K ELUMALAI Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THIS Writ Petition is for issue of a Writ of Mandamus, to direct the respondents to forthwith release the petitioner's Contract Carriage Share Auto bearing Vehicle No.TN-31-D-6131, impounded and kept with the custody of the 2nd respondent.

(2.) THE learned counsel for the petitioner placed reliance on the order dated 11.12.2009 passed by this Court, in W.P.No.25163 of 2009 wherein, under similar circumstances, this Court directed the second respondent therein to release the vehicle subject to certain conditions.