G. KIRAN KUMAR Vs. REGIONAL TRANSPORT OFFICER KOLAR

JUDGEMENT

(1.) The petitioner has sought for declaration that seizure and detention of vehicle bearing registration Number KA52-0230 by the respondent nos.1 and 2 is illegal and without authority of law.

(2.) The facts that were made out are that the petitioner is stated to have paid taxes covered under the Public Vehicle Services Permit which was valid from 7/3/2023 to 6/3/2028.

(3.) It is submitted that the second respondent inspected the vehicle and vehicle was seized while recording a finding that there was violation of permit condition as stipulated under Sec. 66 (1) of the Motor Vehicles Act, which seizure was on 30/4/2023.