RAGHUVEER SINGH CHAUHAN Vs. DISTRICT MAGISTRATE, DEHRADUN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the question involved in this writ petition has been decided by this Court vide judgment dtd. 12/8/2020 rendered in WPMS No. 973 of 2020.

(2.) Mr. M.S.Bisht, learned Brief Holder for the State does not dispute the aforesaid statement of learned counsel for the petitioner.

(3.) Since the controversy involved now stands settled by the aforesaid judgment, therefore, the writ petition is disposed of in terms of the judgment dtd. 12/8/2020 rendered in WPMS No. 973 of 2020 and it is provided that if petitioner pays the penalty and fine, as imposed by the authorities, the authority concerned shall consider releasing the vehicle in favour of the petitioner, strictly in accordance with law.