K ANBU Vs. REVENUE DIVISIONAL OFFICER, VELLORE

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 lorry bearing registration No. MSV 3870 to the petitioner, on the following conditions:-