K DEVARAJ 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 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 TN-37-AP-2961 to the petitioner, on the following conditions: