JUGAL KISHORE NAYAK Vs. AUTHORISED

JUDGEMENT

(1.) HEARD Mr. G. C. Rout, learned Counsel for the petitioner, Mr. C.A. Rao, learned Counsel appearing for the Forest Department as well as learned Additional Government Advocate.

(2.) THE petitioner had approached this Court earlier in W.P.(C) No. 6676 of 2007 and this Court considering the request of the learned Counsel for the petitioner by order dated 26.7.2007 allowed the petitioner to withdraw the writ petition with liberty to file a property couched writ petition.

(3.) LEARNED Counsel for the petitioner prays for release of the vehicle pending disposal of the confiscation proceeding and submits that since the vehicle is in custody of the forest authority for about four months under the open sky and if it continues to remain as such, the condition of the vehicle will deteriorate due to its exposure to sun and rain for which the petitioner will suffer irreparable loss.