WPMS/257/2021
2021 Latest Caselaw 395 UK

     IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
       ON THE 22ND DAY OF FEBRUARY, 2021
                          BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


         Writ Petition (M/S) No. 257 of 2021


 BETWEEN:

 Pyara Ram.
                                                ....Petitioner
       (By Mr. Ankur Sharma, Advocate)


 AND:

 State of Uttarakhand and others.
                                             .....Respondents

       (By Mr. G.S. Negi, Additional Chief Standing Counsel for
       the State of Uttarakhand)


                        JUDGMENT

Learned counsel for the petitioner submits that the question involved in this writ petition has been decided by this Court vide judgment dated 12.08.2020 rendered in WPMS No. 973 of 2020.

2. Learned Additional C.S.C. does not dispute the aforesaid statement of learned counsel for the petitioner.

3. Since the controversy involved now stands settled by the aforesaid judgment, therefore, the writ petition is disposed of in terms of the judgment dated 12.08.2020 rendered in WPMS No. 973 of 2020 and it is

provided that if petitioner pays the penalty and fine, as imposed by the authorities, the authority concerned shall consider releasing the vehicle in favour of the petitioner, strictly in accordance with law.

4. Let a certified copy of this order be issued within 48 hours.

(MANOJ KUMAR TIWARI, J.) Arpan