WPMS/1283/2021
2021 Latest Caselaw 2313 UK

         IN THE HIGH COURT OF UTTARAKHAND
                             AT NAINITAL
                   ON THE 8TH DAY OF JULY, 2021
                                   BEFORE:
         HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

               Writ Petition (M/S) No. 1283 of 2021

 BETWEEN:
         Sh. Harpreet Singh                                  .....Petitioner
         (By Mr. Rajat Mittal, Advocate)

 AND:
         State of Uttarakhand & others                  .....Respondents
         (By Mr. T.S. Phartiyal, Addl. C.S.C. for the State of Uttarakhand)

                               JUDGMENT

Heard learned counsel for the parties through video conferencing.

2. 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.

3. Learned State Counsel does not dispute the aforesaid statement of learned counsel for the petitioner.

4. 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.

5. Pending application, if any, also stands disposed of.

(MANOJ KUMAR TIWARI, J.) Navin