R KAMALADASAN Vs. REVENUE DIVISIONAL OFFICER AND ANOTHER

JUDGEMENT

(1.) The petitioner prays for release of the vehicle belonging to him, namely, the lorry bearing Registration No.TN.21.M.9585 seized on 23.10.2002.

(2.) The learned Special Government Pleader submits that the vehicle has not been involved in any previous case. Therefore, the respondents are directed to release the Lorry bearing Registration No.TN.21.M.9585 subject to the following conditions:-

(3.) On compliance of condition Nos.1 to 3, the respondents are directed to release the vehicle forthwith. The respondents are also directed to initiate adjudication proceedings and complete the same. The disbursement of the amount of Rs.20,000/- deposited by the petitioner would depend on the outcome of the adjudication proceedings by the authorities.