RUSTAM Vs. UNION TERRITORY OF JK.

JUDGEMENT

(1.) The instant application has been filed by the applicant/petitioner, seeking extension of time for deposition of court fee with the writ petition.

(2.) On the set of facts and the grounds urged, coupled with submission made, the instant application is allowed and the applicant/petitioner is permitted to make good the deficiency as and when the Court starts functioning in the normal manner. CM disposed of accordingly.

(3.) In terms of order passed on 5th of December, 2020, by the Additional Sessions Judge, Udhampur, vehicle (Truck, Ashok Leyland) bearing registration No. HP19B-8546, has been ordered to be released in favour of the registered owner (Petitioner herein). The registered owner being incapacitate on account of his ailment, has authorized his wife, namely, Smt Sakina R/o Village Chunili P.O. Palyur, Tehsil and District Chamba, HP, to take the vehicle from the police station concerned but the police has refused to hand over the vehicle to her on the ground that the direction for release of vehicle was in favour of the registered owner, namely, Rustum (Petitioner) S/o Sh. Mohandu R/o Village Chunili P.O. Palyur, Tehsil and District Chamba, HP.