S PRATHAP Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) 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 is taken up for final disposal.

(3.) IT is submitted that the petitioner is owner cum driver of the Abe Auto Rickshaw bearing Registration No. TN-20-AC-2146. Even though the petitioner has been using the said Auto Rickshaw only for lawful purposes, the respondent had seized the vehicle, on 07. 09. 2007, on the allegation that three persons had travelled in the said Vehicle from othikkadu to Tiruvallur by paying a sum of Rs. 5/- each.