C RAJA Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The petitioner seeks a Writ of Mandamus directing the respondents herein to release the lorry bearing registration No.MDB-5765 seized on 31.12.2003 by the respondents to him.

(2.) The learned Special Government Pleader takes notice for the respondents.

(3.) Taking into consideration of the relief prayed for, the respondents are directed to return the vehicle bearing Registration No.MDB 5765 seized on 31.12.2003 on fulfilling the following conditions:- (a) the petitioner should establish the ownership of the vehicle by producing necessary certificates before the respondents; (b) the petitioner shall not alienate the vehicle in any manner; (c) the petitioner should deposit a sum of Rs.10,000/- each (Rupees ten thousand only) before the respondents by way of cash; and (d) the petitioner should give an undertaking that he will not use the vehicle for any illegal activities in future and also to produce the vehicle as and when required by the respondents. With these directions, the writ petition is disposed of. No costs.