DILLIP KUMAR SWAIN Vs. EXECUTIVE OFFICER CUTTACK

JUDGEMENT

(1.) PETITIONER 's bi -cycle was seized by staff of Cuttack Municipal Corporation (hereinafter referred to as the 'Corporation') on the ground that it was being plied inside the Corporation limits without requisite licence.

(2.) PETITIONER 's case, in brief, is as under :

(3.) FOR resolution of controversy as to whether seizure -was. proper, it is necessary to take note of few provisions. In Section 3(3) of the Act 'carriage' is defined as follows: