ASHISH SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) This application has been filed seeking release of vehicle, i.e. Tractor along with Trolley bearing Registration No. JK06A-3138, seized by the police of Police Station, Phallian Mandal, Jammu, on 5th February, 2020 vide Challan No. 27548, on the ground of violating the order passed by this Court in WPPIL Nos. 19/2012, 07/2014 an 27/2014 dated 17.11.2016, as the said vehicle was found extracting and loading mineral material (Sand) from Tawi River Bed, without permission.

(2.) It is contended in the application that the aforesaid vehicle has been seized for the first time for the alleged violation.

(3.) Objections stand filed wherein it is stated that the vehicle has been seized for the first time on account of violating the order dated 17.11.2016 passed in WPPIL No. 19/2012.