MUNIRATHNAM MUDALIAR A M Vs. R T O

JUDGEMENT

(1.) The petitioner is the registered owner of a motor vehicle registered in Andhra Pradesh as ADC 4037 and had a Special: Permit valid upto 26-1-1986. It was checked by the Sr. Motor Vehicles Inspector, Mysore, on 20-1-1986 at about 4-15 p.m. at Gundlupet Check Post and seized it for the reasons stated in the chack report.

(2.) This seizure is challenged in this writ petition which was filed on 23-1-1986. On an urgent motion made by the petitioner's Counsel, the petition was taken up for preliminary hearing on the sama day.

(3.) After hearing the petitioner, I directed the learned Government Pieader to take notice regarding rule and the interim prayer. He, however, prayed for time till next day to seek instructions and the matter was taken up for hearing on 24th.