CourtKutchehry.com
High CourtsSingle Bench

Manish vs District Magistrate, Dehradun & Others

Uttarakhand High Court · Decided on 22 February 2022 · Citation: (2022) 02 UK CK 0101

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 328 Of 2022
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 126 words

Manoj Kumar Tiwari, J

1.

Heard learned counsel for the parties.

2.

Learned counsel appearing for the petitioner submits that the controversy involved in this writ petition is covered by the judgment dated 12.08.2020 rendered in WPMS No. 973 of 2020.

3.

Learned Standing Counsel appearing for respondents does not seriously dispute the aforesaid statement of learned counsel for the petitioner.

4.

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 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.