AI Structured Summary
Not yet generated for this judgment
Judgment
Vipin Sanghi, CJ
Issue notice.
Mr. K.N. Joshi, learned Deputy Advocate General for the State of Uttarakhand/ respondents, accepts notice.
The limited prayer of the petitioner is to direct the respondents to release Vehicle No. HR-71G-0488, having Engine No. 4100EL83B706085F-16, which has been seized by the respondents under the order of the Sub Divisional Magistrate, Vikas Nagar, Dehradun dated 20.05.2022.
Mr. Ankur Sharma, learned counsel for the petitioner, on instructions, states that the petitioner is ready and willing to deposit the penalty amount. However, the respondents have not yet communicated the penalty amount and, therefore, the same is not being deposited, which is now taken as a ground for not releasing the petitioner’s vehicle.
We dispose of this writ petition with a direction to the respondents to communicate to the petitioner the penalty and fine, which he is required to deposit for release of the aforesaid vehicle. The same be communicated to the petitioner within a week. As soon as the petitioner deposits the amount demanded, the vehicle of the petitioner be released forthwith in his favour.
Let certified copy of this order be supplied to the parties, on payment of the usual charges, today itself.
In sequel thereto, pending application, if any, also stands disposed of.