S RAMESH 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. AP 03 G 5423 and AP 03 G 5424 respectively, seized on 18. 8. 2007 by the respondent to the petitioner, on the following conditions:-