BIKASH KUMAR ROUTRAY Vs. COMMISSIONER, STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) HEARD Mr. Ghadei, learned counsel for the petitioner Mr. Panda, learned Standing Counsel for the Transport Department.

(2.) VEHICLE (Truck) of the petitioner bearing registration No.OR -05 -Z -3365 was checked on the way on 15.9.2007 and some irregularities were noticed as per the Vehicle Checking Report, Annexure -1. As a consequence, the documents of the vehicle were seized. The petitioner has approached this Court by filing the present Writ Petition for release of the seized documents.