LAWS(MAD)-2012-1-52

S VINAYAGAM Vs. DISTRICT COLLECTOR TIRUVALLUR DISTRICT

Decided On January 27, 2012
S.VINAYAGAM Appellant
V/S
DISTRICT COLLECTOR TIRUVALLUR DISTRICT Respondents

JUDGEMENT

(1.) MR.N.Sakthivel, the learned Government Advocate, takes notice for the respondents.

(2.) THIS Writ Petition has been filed for the issuance of a Writ of Mandamus, to direct the third respondent to release the New TAFE Tractor Chassis No.567189 Engine No.S325-1C 57243, seized by the second respondent, on 16.11.2011, to the petitioner.