V RAJU Vs. DISTRICT REVENUE OFFICER TRICHY

JUDGEMENT

(1.) THIS Writ Petition has been filed for the issuance of a Writ of Mandamus, to direct the first respondent to release the Van bearing Registration No. TN-45-AZ-7537, seized by the second respondent, on 14. 11. 2009, to the petitioner.

(2.) HEARD Mr. T. Lenin Kumar, the learned counsel appearing on behalf of the petitioner and Mr. Pala Ramasamy, learned Special Government Pleader, appearing on behalf of the respondents.

(3.) IN view of the averments made by the petitioner and taking into consideration the relief prayed for by the petitioner and since similar orders have been passed by this Court, the first respondent is directed to release the van bearing Registration No. TN-45-AZ-7537, to the petitioner on his fulfilling the following conditions:-