- (1.) Heard learned counsel for the petitioner in a matter where the petitioner has challenged the alleged illegal detention of Truck No. JH10G 7321 for the period from 19.09.2007 to 03.10.2008 and illegal detention of Truck No. JH10N 1052 for the period from 19.09.2007 to 03.12.2007 in connection with Kenduadih Police Station Case No. 77 of 2007, u/s 414/34 of the Indian Penal Code. The petitioner has preferred this writ petition in the month of December, 2010 without assigning any reason for filing the writ petition after such inordinate delay in a matter where the vehicles in question have already been released.
(2.) In view of the above facts, this Court is not inclined to entertain the writ petition of the petitioner on the ground of delay and laches on the part of the petitioner.
(3.) This writ petition is dismissed accordingly. Learned counsel for the petitioner submitted that the petitioner may be given liberty to file a suit for damages. The petitioner needs no liberty and is free to avail all his legal remedies for any relief as this petition is not maintainable on the ground of laches on the part of the petitioner.;