WPMS/153/2022
2022 Latest Caselaw 149 UK

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                                  WPMS No.153 of 2022
                                  Hon'ble N.S. Dhanik, J.

Mr. Rajat Mittal, learned counsel for the petitioner.

Mr. J.S. Bisht, learned Standing Counsel for the State.

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 Standing Counsel for the State 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 instant 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.

Urgency application (IA/1/2022 also stands disposed of.

(N.S. Dhanik, J.) Vacation Judge 18.01.2022 Sukhbant