SHAKEEL O.E. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent Nos.1 and 2.

(2.) Heard Sri.R.K.Mahadeva, learned counsel for the petitioner and leaned High Court Government Pleader for respondent Nos.1 and 2. Perused the writ petition papers.

(3.) Learned counsel for the petitioner would submit that the petitioner is before this Court seeking for a direction to respondent No.2-Authorized Officer to consider the application dtd. 21/4/2022 for release of vehicle bearing registration No.KA-09-C-2362 in FOC No.23/2021-22 (Annexure-C) in his favour and to direct respondent No.2 to release the vehicle by accepting the surety from the date of the order. Learned counsel would submit that the lorry of the petitioner is seized in FOC No.23/2021 dtd. 4/3/2022. It is the grievance of the petitioner that the application filed by him for release of the vehicle is pending and it is not considered till this day. Hence, he seeks for a direction to respondent No.2 to consider the application and pass appropriate order.