WPMS/2610/2020
2021 Latest Caselaw 10 UK

WPMS No. 2610 of 2020
Hon'ble Manoj K. Tiwari, J.

Mr. V.P. Bahuguna, Advocate for the petitioner.

Mr. T.S. Phartiyal, Additional C.S.C. for the State of Uttarakhand.

Heard learned counsel for the parties through video conferencing.

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.

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

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 District Magistrate, Dehradun shall consider releasing the vehicle in favour of the petitioner, strictly in accordance with law.

                         (Manoj K. Tiwari, J.)
Arpan                            04.01.2021