S.M.KAMARAJ Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard both sides.

(2.) By consent, the main Writ petition itself is taken up for final disposal.

(3.) No counter is filed on behalf of the respondents 1 and 2. According to the petitioner, he is the owner of Taurus Lorry bearing registration No.TN -74 -V -5216. He purchased the said vehicle under hypothecation Finance and plying his lorry without any deviation from the transport permit. Out of the income derived from this vehicle, he is running his family and it is the only source of income for him and the whole family. Furthermore, he obtained a valid transport permit with insurance and he is plying his vehicle for the past 10 years without any deviation or violation. Therefore, the Government Construction Contractors used to engage his lorry for transporting river sand and other building materials.