K BABUJI 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 Tractor and Trailer bearing Registration No. TN 20 AB 2820 and TN 20 AB 2024, seized on 18. 8. 2007 by the respondent to the petitioner, on the following conditions:-