N. RANGARAJAN Vs. DISTRICT REVENUE OFFICER OOTY

JUDGEMENT

(1.) HEARD Mr. C. Prakasam, learned counsel appearing for the petitioner and Mr. N. Sakthivel, learned Government Advocate, who has taken notice on behalf of the respondents.

(2.) THE petitioner has come up with the present writ petition for a mandamus, directing the respondent to release the Bolero bearing Reg. No. TN -43 -Z -7710 seized by the Inspector of Police Civil Supplies CID, Coimbatore, Coimbatore District on 07.02.2014.

(3.) LEARNED counsel appearing for the petitioner would submit that the vehicle has been kept in the office of the second respondent and it is exposed to heat, dust and sun thereby the utility of the vehicle is diminished day by day. Hence, he prays this Court to direct the respondents to release the vehicle to the petitioner.