ATTINDER PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following relief:

(2.) Briefly put, the case of the petitioner is that the petitioner is the owner of the J.C.B. bearing registration no. U.K. 18 CA 3785. On 16.2018, when he was carrying the sand for construction, his vehicle was seized by respondents, on the ground of non production of any licence for carrying the sand. On 28.3.2018, due to non production of the valid licence, the respondents imposed a cost of Rs. 15,000.00 upon the petitioner and the petitioner deposited the same through challan. Thereafter, on 28.3.2018, respondent no. 2 issued a letter to the respondent no. 3 for releasing the J.C.B. of the petitioner, on the ground that petitioner has deposited the fine amount imposed upon him. Thereafter, petitioner approached the respondent nos. 34 for release of his J.C.B.; but respondent nos. 34 refused for releasing the same. On 19.2018, petitioner approached to the S.S.P. Udham Singh Nagar for release of truck, but nothing has been done by the S.S.P. in this regard. Hence this writ petition.

(3.) Learned counsel for the petitioner referred to the letter dated 28.2018 issued by the Forest Range Officer, Bannakhera, Udham Singh Nagar. In the letter it is stated that the required fine of Rs. 15,000.00 has been recovered from the petitioner and if vehicle is not required in respect of any other offence, the same may be released in favour of the petitioner.