Ajai Lamba, J. - (1.) HEAVY motor vehicle of the petitioner was challaned and seized on 12th of April, 2011 under the Motor Vehicles Act, 1988 and under the provisions of Motor Vehicle Taxation Act, 1997 by respondent No. 2.
(2.) THE petitioner moved an application for release of the vehicle. Since, the authority did not take any decision, the petitioner preferred a writ petition, the same bearing No. 5606(MB) of 2011 before this Court. Vide order dated 9th of June, 2011, the petition was disposed of with a direction that petitioner may approach Assistant Regional Transport Officer(ARTO) to ventilate his grievance and in case action is not taken by the said authority, the matter be referred to C.J.M. The petitioner had to approach C.J.M. Barabanki.
(3.) THE petitioner moved an application for release of the vehicle in the court of C.J.M., Barabanki. The said court compounded the offences, while imposing a fine of Rs. 7,500/ - . The vehicle was not released and, therefore, the petitioner approached the court of Sessions vide Criminal Revision No. 143 of 2011.;