TANWAR ANWAR Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present writ application has been filed by the petitioner with a prayer for directing the Registering Authority (Opposite Party No.1) not to effect change of ownership of the vehicle bearing Registration No.OR-04-N4986 as the documents have been forcibly obtained from the petitioner. He has further prayed for a direction to the appropriate authority to conduct enquiry into the crime as has been committed in collusion with the Barchana Police and further for a direction to charge sheet the Recovery Officer of the HDFC Bank along with his musclemen.

(2.) The facts of the case according to the petitioner are as follows:

(3.) Heard Mr. P.K. Bhuyan, learned counsel for the petitioner, Mr. B.K. Sharma, learned Standing Counsel, Transport, Mr. B.P. Tripathy, learned Additional Government Advocate and Mr. R. Roy, learned counsel appearing for Opposite Party No.4.