JAVED Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Singh, learned counsel for the petitioner and Sri A.C. Tripathi, learned Standing counsel for the respondents.

(2.) The petitioner has invoked the writ jurisdiction of this Court for release of Truck bearing registration no. NL 02K 4113 of Nagaland.

(3.) Sri Tripathi on the basis of the instructions received by him informs that the aforesaid vehicle has been seized on various grounds of breach of the provisions of the Motor Vehicles Act,1988 such as non registration of the vehicle in U.P., where it was being used and plied, for want of permit and payment of road tax etc.