Thiru. C. Jayaraman vs The Revenue Divisional Officer

M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner and the learned Special Government Pleader appearing for the

Respondents.

At this stage of the hearing of the writ petition, the learned Special Government Pleader appearing on behalf of the Respondent had submitted

that final orders had been passed by the Respondent, on 17.02.2011, based on the adjudication proceedings, in respect of the vehicle in question.

He had also submitted that it would be open to the Petitioner to challenge the order, dated 17.02.2011, by filing an appeal before the District

Collector, Tiruvallur District.

In view of such submissions made by the learned Counsel appearing on behalf of the Respondents, it is made clear that it would be open to the

Petitioner to challenge the order passed by the Respondent, on 17.02.2011, by filing an Appeal before the District Collector, Tiruvallur District.

The learned Counsel appearing on behalf of the Petitioner had submitted that he had already paid the amount of Rs. 25,570/- as per the order

of the Respondent, dated 17.02.2011.

In such circumstances, since, no further orders are necessary, this petition stands closed, No costs.