A.JEBARAJ Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Mandamus, to direct the respondents herein to pass appropriate orders to release the "Two Bullock Carts"of the petitioner, which was seized by the third respondent.

(2.) Heard Mr.M.Prabhu, learned counsel appearing for the petitioner and Mr.S.Angappan, learned Government Advocate appearing for the respondents.

(3.) With the consent of both sides, this writ petition is being disposed of at the admissions stage itself.