SURAJ SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) It is submitted by the learned counsel for the petitioner that the petitioner is the owner of the truck bearing registration no. UP 20 T 8753. It is stated that the said truck of the petitioner was seized by the authority against the spirit of laws and also against the mandate of the settled principle of law. Challan was issued under the Motor Vehicle Act, 1988 on 17.4.2018.

(3.) Learned counsel for the petitioner further submitted that, in any case, the petitioner cannot be legally held responsible for the mining act for which no notice was given to him, as reflected in the challan. It is also submitted that the petitioner has already furnished/deposited challan/fee.