P.SRINIVASAN Vs. THE SUB COLLECTOR HOSUR

JUDGEMENT

(1.) Mr.R.Rajeswaran, learned Special Government Pleader takes notice for the respondent. By consent, the main Writ Petition is taken up for disposal at the admission stage itself.

(2.) The petitioner has filed the above Writ Petition to issue a writ of mandamus to direct the respondents to release the Lorry bearing Registration No.KA-41-A-7182 which was seized by the respondent on 24.06.2017 and thereby consider the representation dated 24.06.2017.

(3.) The learned counsel appearing for the petitioner submitted that in similar circumstances, this Court, by order dated 27.02.2017 in W.P.No.4805 of 2017, disposed of the said Writ Petition by imposing some conditions for releasing the vehicle. The relevant portion of the order passed in W.P.No.4805 of 2017 reads as follows:-