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
8 paragraphs · 136 wordsManoj Kumar Tiwari, J
Learned counsel for the petitioner submits that the question involved in this writ petition has been decided by this Court vide judgment dated
12.08.2020 rendered in WPMS No. 973 of 2020.
Learned Deputy Advocate General does not 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 12.08.2020 rendered in WPMS No. 973 of 2020 and it is provided that if petitioner pays the penalty and fine, as imposed by the authorities, the
authority concerned shall consider releasing the vehicle in favour of the petitioner, strictly in accordance with law.
Let certified copy of this order be issued to the parties within 24 hours.