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Judgment
5 paragraphs · 128 wordsManoj Kumar Tiwari, J
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 04.08.2020 rendered in WPMS No. 991 of 2020.
Learned Additional Chief Standing Counsel 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 04.08.2020 rendered in WPMS No. 991 of 2020 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.