LAWS(SC)-1999-8-98

PAPPU Vs. STATE OF PUNJAB

Decided On August 11, 1999
PAPPU Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Leave granted.

(2.) After hearing the counsel on both sides and after going into the facts, we are of the view that the following order would meet the ends of justice.

(3.) The appellant challenges an order of confiscation of truck bearing No. MPQ 6789. Notice was issued by this Court on 16-11-1998 calling upon the respondent to show cause why appropriate order in terms of S. 19(1)(b) of the Madhya Pradesh Van Upaj (Vyapar Vaniyaman) Adhiniyam, 1969 should not be passed. Section 19(1)(b) of the Act reads as follows:-