M JEBADASS Vs. DISTRICT REVENUE OFFICER MADURAI

JUDGEMENT

(1.) MR. S. C. HEROLD Singh, the learned Government Advocate takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, this 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 No. TN-38-AR- 3944, to the petitioner, on the following conditions:-