Bombay High Court
Gangadhar Ramesh Chougule vs The State Of Maharashtra And Others on 7 December, 2020
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
(1) 17-wpst-10081-2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
17 WRIT PETITION (STAMP) NO.10081 OF 2020
GANGADHAR RAMESH CHOUGULE ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. Satish P. Dhobale, Advocate for the Petitioner.
Mr. P. K. Lakhotiya, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 07th DECEMBER, 2020. PER COURT:-
1. We have heard learned counsel for the petitioner.
2. The learned A.G.P. raises a preliminary objection that the petitioner has alternate remedy.
3. It appears that, the vehicle is seized by the Authority under Section 47(7) (8) of the MLRC.
4. The petitioner has remedy of Appeal. In light of that, writ petition is disposed of with liberty to the petitioner to avail the alternate remedy.
5. All contentions are kept open. If the petitioner files an Appeal, then the application of the petitioner for release of vehicle shall be considered expeditiously.
(SHRIKANT D. KULKARNI) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/December-2020 ::: Uploaded on - 07/12/2020 ::: Downloaded on - 09/12/2020 04:13:00 :::