T M MANI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

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

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

(3.) CONSIDERING the facts and circumstances of the case, the respondents 1 and 2 are directed to release the LMV Tractor and the Trailor bearing Registration Nos. TN - 23a 8928 and TN23h 9112, on the following conditions:-