F.M. Ibrahim Kalifulla, J. - (1.) The petitioner's vehicle was checked on 25.6.2002 within the police limits of Karur Police Station for certain violations of the permit conditions and the respondent is stated to have seized the original Registration Certificate, authorisation, permit etc.
(2.) Therefore, the respondent is hereby directed to release the original documents seized from the petitioner's vehicle bearing No.KA.01.C.5678 by accepting the xerox copies of those documents along with the undertaking affidavit of the petitioner to the effect that the petitioner would produce the original documents as well as the vehicle as and when required by the respondent. On receipt of the xerox copies of those documents as well as the undertaking affidavit, the original documents shall be released forthwith.
(3.) The Writ petition disposed of on the above terms. No costs.;