S. RAJAGOPALA GOWDA Vs. THE MOTRO VEHICLES INSPECTOR

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and Mr.R.M.Muthukumar, learned Government Advocate, who took notice for the respondents and with their consent, the main writ petition is taken up for disposal at the admission stage itself.

(2.) This writ petition has been filed under Article 226 of the Constitution of India seeking direction to the 2nd and 3rd respondents herein to release the petitioner Stage Carriage Bus -KA -08/ 6876 (seized by the 1st respondent now in the custody of the 3rd respondent) forthwith

(3.) The petitioner is holding a stage carriage interstate enclave route permit issued by the State Transport Authority, Bangalore for the route Tarahunase to Hoskote via Masthi, Beraki etc. places in respect of vehicle No.KA -08/6876. On 22.11.2015, when the vehicle was on a regular trip, the 1st respondent checked the vehicle and seized the same for the alleged violation of permit conditions such as original records of the vehicle not produced for check and suspected that the vehicle did not have the permit for route plied. After seizure, the 1st respondent left the custody of the vehicle with the 3rd respondent. It is the further case of the petitioner that on 23.11.2015, though the petitioner produced all the original records before the 2nd respondent and requested for the release of the vehicle, till date, the vehicle has not been released. Hence, the petitioner is before this Court.