CANARA TRADERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By an order dated 29.1.2011, on account of carrying goods, other than those for which a transport permit had been issued to the Petitioner, he was imposed a fine. It is the case of the Petitioner, that the aforesaid fine was deposited by him on 29.1.2011 itself, and despite the same, the Petitioner's vehicle bearing registration No. KL-58-C-3360 has still not been released by the in-charge police station, Virajpete.

(2.) In the pre-lunch session, notice of the instant writ petition was issued to the Respondents, and on our asking Mr. Kolle, learned Additional Government Advocate accepted notice on behalf of Respondent Nos. 1 to 5. Learned Counsel for Respondent Nos. 1 to 5, having sought instructions, informs us during the course of hering in the post-lunch session, that the impounded vehicle has since been released to the Petitioner. It is sought to be clarified, that it was released to the Petitioner on the same day, on which the Petitioner deposited the fine, i.e., on 29.1.2011, (i.e. the same day on which, it was impounded) itself.

(3.) In view of the above, we are satisfied, that the instant writ petition has been rendered infructuous. The Petitioner will, therefore, be entiled to ply his truck as per his entitlement, in accordance with law.