WPMS/428/2021
2021 Latest Caselaw 466 UK

     IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 24th DAY OF FEBRUARY, 2021
                           BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


          Writ Petition (M/S) No. 428 of 2021


 BETWEEN:
       Samim Ahmad                               ....Petitioner
       (Mr. Ankur Sharma, Advocate)




 AND:
       State of Uttarakhand and another
                                               ....Respondents
       (Mr. T.S. Phartiyal, Additional Chief Standing Counsel for
       the State of Uttarakhand/respondents)



                        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.) Navin