CHOLAMANDALAM DBS FINANCE LIMITED REP. BY ITS AUTHORISED SIGNATORY P. SIVAGURUNATHAN Vs. DEPUTY COMMISSIONER (NORTH) CIVIL SUPPLIES CENTRAL INVESTIGATION DEPARTMENT

JUDGEMENT

(1.) MR . M. Dhandapani, the learned Special Government Pleader, takes notice for the respondent.

(2.) BY consent of both the counsel, the writ petition itself is taken up for final disposal.

(3.) IN the impugned order of the respondent dated 20.3.2009, it has been clearly stated that the vehicle has been confiscated by the Government on 4.12.2008, pursuant to the seizure order dated 12.6.2008, after due notice was served to the owner as per the R.C. Book, who has not responded to the same. It has also been pointed out that the vehicle was seized as early as on 12.6.2008. Aggrieved against this order, the petitioner has come forward with the writ petition.