WPMS/452/2021
2021 Latest Caselaw 498 UK

     IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 25th DAY OF FEBRUARY, 2021
                              BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


            Writ Petition (M/S) No. 452 of 2021


 BETWEEN:
       Rampal Singh                                   ....Petitioner
       (Mr. Bharat Singh, Advocate)




 AND:
       District Magistrate, Dehradun and others
                                                  ....Respondents
       (Mr.   V.D.   Bisen,    Brief   Holder   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 Brief Holder 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 24 hours.

(MANOJ KUMAR TIWARI, J.) Navin