ASHOK KUMAR SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has filed the present writ petition challenging the inaction on the part of the police authorities for not taking steps to recover the vehicles/ trucks bearing registration Nos. WB-11A2658, WB-11A-2659, WB-IIA-2665 and WB11A-2542 which according to the petitioner have been forcibly taken away by the hired men engaged by the financier company, namely, Ashok Leyland Finance Limited, the respondent No. 4 herein.

(2.) According to the petitioner, the aforesaid vehicles were loaded with cement and the same were stopped by the hired antisocial persons engaged by the financier company, namely, the respondent No. 4 near Alampur More within the Sankrail Police Station, Howrah, and thereafter the said . vehicles are forcibly taken away by those hired persons. It has also been alleged by the petitioner that those vehicles have been kept in the garage of the respondent No. 5.

(3.) It has been submitted on behalf of the writ petitioner that initially five trucks were purchased by the petitioner on 20th April 2001 and subsequently in May 2001, further five trucks were purchased by the said petitioner. According to the petitioner, the sale of the aforesaid vehicles, was partly financed by the said financier company, namely, the respondent No. 4 herein and the balance payment was made by the petitioner our of his own funds.