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Judgment
B M Shyam Prasad, J
The petitioner is the owner of contract carriage vehicle bearing number KA-25-C-2304, and he has filed this petition for declaration that the Check Report [Annexure-C], under which the subject vehicle is seized, is without authority of law.
Sri B.R. Sundararaja Gupta, the learned counsel for the petitioner, submits that the vehicle is duly registered with all permits and other documents, and that these would be available with the Regional Transport Office in Mandya, but the vehicle is seized by the Regional Transport Office, Ramanagara; that when the Notice dated 07.04.2025 [Annexure-D] is issued, the petitioner has caused Reply on 17.04.2025 along with all the copies for documents for inspection; but no action has been taken.
As against these submissions, Sri Raj Kumar, the learned Additional Government Advocate, who accepts notice for the respondents, submits that only Reply is filed on 17.04.2025 [ten days from the date of the notice] but without furnishing any documents. The learned Additional Government Advocate further submits that this petition could be disposed of in the light of this Court's order dated 09.04.2025 in the writ petition in W.P. No.10147/2025 as even in such case the petitioner was aggrieved by the Check Report and seizure.
This Court's order in its material part reads as under:
"6. In view of the aforesaid facts and circumstances, petition stands disposed of directing the petitioner to appear before respondent No.1 on 11.04.2025 at 11 A.M. along with necessary pleadings, objections, documents, etc. Further, respondent No.1 shall consider the same and take appropriate decision / pass appropriate orders as regards release of the subject vehicle bearing No.KA-40 4662 in favour of the petitioner on or before 21.04.2025."
This Court finds it appropriate to dispose of the petition in similar terms, leaving open all questions to be examined by the first respondent stipulating that the petitioner shall appear before the first respondent on 02.05.2025 at 11 am and that the first respondent shall take appropriate decision on the release of the vehicle on or before 09.05.2025.