CHARANJEET SINGH 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 bearing U.K. 06 AK 3716. On 19.12017, when he was going to his agricultural field for picking up the wood, his tractor alongwith trolly was seized by respondents on the ground of non production of documents of his vehicle. According to the petitioner, the respondent no. 3 sought information regarding involvement of the said tractor from the Forest Department, Sub Divisional Magistrate and from Transport Department. It is alleged that the Forest Department as well as the Transport Department and the Sub Divisional Magistrate have written that the said tractor is not wanted in any of the case in their department. Thereafter, petitioner approached the respondent nos. 2 & 3 for release of his Tractor with trolly; but respondents are not releasing the same. Hence, this writ petition.

(3.) Learned counsel for the petitioner referred to the letter dated 28.12.2017 issued by the Forest Range Officer, Kashipur. In the said letter, it is stated that that no case is registered in respect of the said vehicle regarding any forest offence. He submitted that the petitioner is the owner of the said vehicle and the said vehicle is not wanted in any other offence. He also submitted that the Forest Department and the concerned S.D.M. have submitted the report in favour of the petitioner.