R. BACKIYARAJ Vs. ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Mr.K.Gokul, learned Counsel on record for writ petitioner is before this Court. Mr.M.Ramesh, learned Government Advocate accepts notice on behalf of respondents 1 and 2.

(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 Sec. 4(1)(a) of the Tamil Nadu Prohibition Act, 1937.