G MANAVALAN Vs. SUB COLLECTOR THIRUVALLUR

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 is taken up for final disposal.

(3.) CONSIDERING the facts and circumstances of the case, the first respondent is directed to release the Lorry bearing Registration TN-59-Y-5157 to the petitioner, on the following conditions: