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High CourtsSingle Bench(2021) 12 UK CK 0079

Suraj Bhan vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 8 December 2021

HON’BLE JUDGES
Manoj Kumar Tiwari, J
CASE NUMBER
Writ Petition (M/S) No. 2602 Of 2021
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Judgment

7 paragraphs · 161 words

Manoj Kumar Tiwari, J

1.

By means of this writ petition, petitioner has sought the following reliefs:-

"I. Issue a writ order or direction in the nature of certiorari quashing the impugned order dated 27.11.2021 passed by respondent no.3 (Sub District Magistrate, Dehradun).

II. Issue a writ, order or direction in the nature of mandamus No. UK-16-9949 in favour of the petitioner."

2.

Learned counsel for the petitioner submits that similar controversy has been decided by this Court in Writ Petition (M/S) No. 991 of 2020.

3.

This submission has not been disputed by learned Standing Counsel.

4.

In such view of the matter, the present writ petition is also decided in terms of judgment dated 04.08.2020 rendered in Writ Petition (M/S) No. 991 of 2020 and the respondents are directed that if petitioner pays the penalty and fine as imposed by the Authorities, the Competent Authority shall consider releasing the vehicle, in favour of the petitioner, in accordance with law.