G MANOHARAN 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 respondent is directed to release the seized Tractor bearing Registration No. TN - 20 - 4596, and the Trailer bearing Registration No. TN - 20 - 4597, seized by the respondent on 13. 08. 2007, on the following conditions:-