SINGH TRAVELS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner has filed this petition seeking following relief (s) :-

(2.) Any other relief, which this Hon'ble Court deems fit in the circumstances of the case, may also be granted to the petitioner together with the cost of this writ petition."

(3.) Facts relevant for disposal of this petition are that petitioner is owner of a bus bearing No. C.G.-10AY-6705, which was seized by respondent No.3 vide vehicle seizure memo dtd. 4/6/2022 under the provisions of Sec. 207 of the Motor Vehicle Act, 1988 (In short 'the Act of 1988') and Sec. 16 (3) of the C.G. Motoryan Karadhan Adhiniyam, 1991 (In short 'the Act of 1991').