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Judgment
A.S. Naidu, J.—Heard Mr. Ghadei, learned Counsel for the petitioner Mr. Panda, learned Standing Counsel for the Transport Department.
Vehicle (Truck) of the petitioner bearing registration No. OR-05-Z-3365 was checked on the way on 15.9.2007 and some irregularities were noticed as per the Vehicle Checking Report, Annexure-1. As a consequence, the documents of the vehicle were seized. The petitioner has approached this Court by filing the present Writ Petition for release of the seized documents.
Considering the facts and circumstances, this Court disposes of this Writ Petition with the direction that the concerned authority will determine the amount payable in respect of the vehicle in question for the offences as mentioned in the V.C.R.
If the petitioner pays 50% of such determined amount, besides arrear road tax, if any, the documents said to have been seized will be released by substituting the same with Xerox copies/attested true copies and the case instituted on the basis of the V.C.R. will be forwarded to the Magistrate in accordance with law.