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Judgment
M G Uma, J
Petitioner has approached this court seeking issuance of a writ in the nature of mandamus directing respondent No.2 to consider the application dated 11.04.2025 produced as per Annexure-B seeking release of the lorry in question to his custody.
Heard Mr.Mahadeva R.K., learned counsel for the petitioner and Mr.Devaraj C.H., learned counsel for the respondents.
It is the contention of the learned counsel for the petitioner that he is the owner of the lorry bearing registration No.KA70-4867, which was seized in FOC No.12/2024-25 as per Annexure-B and the petitioner has submitted an application requesting respondent No.2 to consider release of the vehicle.
Learned Additional Government Advocate for respondents has no objection to allow the writ petition directing respondent No.2 to consider the representation dated 11.04.2025. Hence, the following:
ORDER
(i) Petition is allowed.
(ii) Respondent No.2 is directed to consider the application made on 11.04.2025 produced as per Annexure-B within two weeks from the date of communication of this order.
(iii) Respondent No.2 is at liberty to impose reasonable conditions on allowing the application but without insisting for furnishing bank guarantee.