Sami-Ullah Vs Addl. Chief Judicial Magistrate and Another

Allahabad High Court 27 Aug 1996 C.M.W.P. No. 27716 of 1996 (1996) 08 AHC CK 0139

Bench: Single Bench

Acts Referenced

Judgement Snapshot

Case Number

C.M.W.P. No. 27716 of 1996

Hon'ble Bench

M. Katju, J

Advocates

Saghir Ahmad, for the Appellant;

Acts Referred

Motor Vehicles Act, 1988 - Section 207(1), 207(2)

Judgement Text

Translate:

M. Katju, J.@mdashThe Petitioner''s vehicle has been seized u/s 207(1) of the Motor Vehicles Act.

2. The remedy of the Petitioner is to file an application u/s 207(2) of the Act to the authority mentioned in that provision, and if he does so, the said authority will dispose of the said application in accordance with law within three weeks of the filing of the said application by a speaking order.

3. With these observations, the writ petition is finally disposed of.

Uttarakhand High Court