WPMS/2340/2021
2021 Latest Caselaw 4483 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPMS No.2340 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Ankur Sharma, learned counsel for the petitioner.

Mr. A.K. Dabral, learned Addl. C.S.C. for the State of Uttarakhand.

Heard learned counsel for the parties.

Learned counsel for the petitionersubmits 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 Addl. 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 authority concerned shall consider releasing the vehicle in favour of the petitioner, strictly in accordance with law.

(Manoj Kumar Tiwari, J.) 10.11.2021 Sukhbant