LAWS(MAD)-2008-12-61

JAYAKUMAR Vs. DISTRICT REVENUE OFFICER DHARMAPURI DHARMAPURI DISTRICT

Decided On December 03, 2008
JAYAKUMAR Appellant
V/S
DISTRICT REVENUE OFFICER, DHARMAPURI, DHARMAPURI DISTRICT Respondents

JUDGEMENT

(1.) BY consent of both sides, the writ petition itself is taken up for final disposal, at the admission stage.

(2.) THE prayer in the writ petition is to direct the respondents to release the vehicle bearing Registration No.TN-29-3792 Eicher Mini Lorry, to the petitioner, which was seized on 09.11.2008 by the second respondent.