SAJID HUSSAIN Vs. STATE OF UTTARAKHAND & OTHERS

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 Tractor no. U.K.-18/7771 and Trailer No. U.K.-18CA/2717. On 18.12017, when he was carrying the sand for construction, his vehicle was seized by respondents on the ground of non production of any license for carrying the sand. On 03.03.2018, due to non production of the valid license, the respondents imposed a cost of Rs. 70,000/- upon the petitioner and the petitioner deposited the same through challan. Thereafter, on 03.03.2018, respondent no. 2 issued a letter to the respondent no. 4 for releasing the Tractor and Trailer of the petitioner on the ground that petitioner has deposited the fine amount imposed upon him. Thereafter, petitioner approached the respondent no. 4 for release of his Tractor and Trailer; but respondent no. 4 refused from releasing the same. On 13.04.2018, petitioner approached to the S.S.P. Udham Singh Nagar for release of Tractor and Trailer, 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 002018 issued by the Forest Range Officer, Bannakhera, Ramnagar. In the letter, it is stated that the required fine of Rs. 70,000/- has been recovered from the petitioner and if vehicles are not required in respect of any other offence, the same may be released in favour of the petitioner.