RAGHAV RASTOGI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to the outbreak of pandemic, COVID-19.

(2.) Prayer in this writ petition is for setting aside orders dtd. 7/12/2020, passed by learned Deputy Commissioner, Palwal (Annexure P3) and 25/9/2020, passed by learned SDJM, Hodal, Tehsil Hodal, District Palwal (Annexure P2), whereby petitioner's car bearing registration No. UP16-AJ-2324, Volkswagen, stated to be a 2013 model, has been seized under Ss. 13(2) of the Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015 and Sec. 11 of the Animals Cruelty Act, 1990 (for short the Act) and petitioner's prayer for release of the said car on supardari to him has been rejected.

(3.) Heard learned counsel for the parties.