K VELU Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) MR. A. ARUMUGAM, the learned Additional Government Pleader takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.

(3.) CONSIDERING the facts and circumstances of the case, the respondents are directed to release the LMV Tractor and Trailor bearing Registration No. TN-23h-8779 and TN-23h-8780 to the petitioner, on the following conditions:-