SANJAY SAHA Vs. UNION OF INDIA
LAWS(CAL)-2009-7-124
HIGH COURT OF CALCUTTA
Decided on July 29,2009

Sanjay Saha Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) The Court : This writ petition is directed against the action of the respondent Authorities in not releasing the vehicle of the petitioner.
(2.) The petitioner claims to be the owner of a Truck bearing No. WB-57A/1077.
(3.) The aforesaid Truck was, according to the petitioner, hired for transportation of Chick food from Kolkata to Siliguri.;


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