K SHANKAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) MR. A. ARUMUGAM, the learned Additional Government Pleader takes notice for the respondents.

(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 respondents are directed to release the Tractor and Trailer bearing Registration No. TNH 9682, and TNZ 2769 to the petitioner, on the following conditions:-