C.BABU RAJAN Vs. THE DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) Mr.S.Kumar, learned Additional Government Pleader takes notice for the respondents.

(2.) By consent, the writ petition is taken up for disposal at the admission stage itself.

(3.) This writ petition has been filed praying for a Writ of Mandamus to direct the first respondent to release the lorry bearing Reg.No.TN 72 AZ 2747 seized on 29.11.2015 by the second respondent to the petitioner.