VANDANA MUKESHKUMAR MANDALIA Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE vehicle and goods carried in the vehicle of the petitioner were detained by RTO authorities on the allegations of overloading of the vehicle and avoiding the check-post. On this basis, as per the say of the petitioner, RTO authorities were demanding fine of Rs. 10,000/- and offloading charge of Rs. 1925/ -.

(2.) HOWEVER, I do not find any such orders on record. What is however clear is that on 27. 2. 2002, this Court by way of interim formula required the petitioner to pay said charge of Rs. 10,000/- as also additional sum of Rs. 1925/- and on that condition permitted the petitioner to have the vehicle and goods released.

(3.) LEARNED counsel Shri Vin for the petitioner submitted that such amounts were paid as directed and the vehicle was also released.