MADHESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed petitioners who are private bus operators for a direction to respondents No. 3 to release the vehicle of petitioner bearing Registration No.BPP-5656 having valid Registration Certificate, Certificates of Fitness, Permit Insurance and Tax Tokens.

(2.) From the statements made in this application it appear that on 22-1-1989 the said vehicles was checked by respondent No. 3 near Panel in Bihta within the police station of Bihta and it was seized (the copy of the seizure list is annexed herewith and marked as Annexure-1 appended to the writ application).

(3.) According to the case of the petitioner he has valid registration book, permit. certificate of fitness, Insurance and tax tokens and he has also valid permit for plying his bus from Rajipur to Patna. While the bus was plying on the road, it was checked and seized as indicated above.