(1.) Mr.K.Sathish Kumar, learned Counsel on record for writ petitioner is before this Court. Mr.S.R.A.Ramanchandran, learned Additional Government Pleader accepts notice on behalf of all the three respondents.
(2.) With the consent of both sides, the captioned main writ petition is taken up and heard out.
(3.) There is no disputation or disagreement that in a similar matter another Hon'ble Single Judge has ordered release of the seized vehicle on certain terms. To be noted, this is a case of alleged violation of Ss. 4(1)(a) and 4(1)(i) of the Tamil Nadu Prohibition Act, 1937.