P.Somarajan, J
1. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
2. The petitioner seeks a direction to the 2nd respondent for speedy disposal of Ext.P3, representation submitted for the release of the vehicle.
3. Having regarding to the submission made by the learned counsel and the Public Prosecutor, there will be a direction to the 2nd respondent to
expedite the disposal of Ext.P3 within three months, subject to the restriction, if any imposed from time to time in connection with the on going
pandemic COVID 19.
The writ petition is disposed of with he above said direction.
