V JAYAKUMAR Vs. SUB COLLECTOR POLLACHI COIMBATORE DISTRICT

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. T. N. U-864 to the petitioner, on the following conditions: