WPMS/943/2022
2022 Latest Caselaw 1444 UK

             Office Notes, reports,
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      Date                                            COURT'S OR JUDGES'S ORDERS
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                                      WPMS No. 943 of 2022
                                      Hon'ble Manoj Kumar Tiwari, J.

Mr. P.C. Petshali & Mr. Kanti Ram Sharma, Advocates for the petitioner.

Mr. Devesh Ghildiyal, Brief Holder for the State of Uttarakhand.

Heard learned counsel for the parties. Learned counsel appearing for the petitioner submits that the controversy involved in this writ petition is covered by the judgment dated 12.12.2019 rendered in WPMS No. 3780 of 2019.

Learned Brief Holder appearing for respondents does not seriously 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 12.12.2019 rendered in WPMS No. 3780 of 2019 and it is provided that if the petitioner pays the penalty/fine as imposed by the authorities, the authorities shall consider releasing the vehicle in favour of the petitioner, in accordance with law.

(Manoj Kumar Tiwari, J.) 10.05.2022 Navin