(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 Bollero Car bearing registration No. UP 21 BH 8686. It is stated that, on 23.04.2018 when the petitioner parked his vehicle at Kashipur on the road side, S.H.O. Police Station I.T.I. illegally seized the vehicle as "Unclaimed". Thereafter, petitioner moved a representation dated 19.05.2018 before the Sub Divisional Magistrate, Kashipur for the release of the vehicle. It is alleged that the petitioner also moved an application before the S.S.P., Udham Singh Nagar for doing the needful in the matter; but all in vain. Hence, this writ petition.
(3.) Learned counsel for the petitioner further submitted that petitioner is the owner of the vehicle in question. He submitted that the said vehicle was seized on 204.2018 and the same will get damaged, inasmuch as, the petitioner is not in a position to use it due to its detainment. He submitted that the petitioner is ready to give an undertaking before the Magistrate concerned.