M S SURYANARAYANA Vs. REGIONAL TRANSPORT OFFICER BELLARY

JUDGEMENT

(1.) These writ petitions are directed against the order of the 2nd respondent dated 2-2-1989 under Annexure-E and the order of the 4th respondent dated 2-2-1989 under An- nexure-F. The petitioners have sought for quashing the said orders and also for a mandamus directing the respondents to release the vehicle bearing Registration Mark AIL 9599 and TML 8120 from seizure and detention. The arguments were heard and the writ petitions are disposed of by a common order.

(2.) Briefly set out the facts of the case are as follows:

(3.) The 2nd petitioner is similarly the owner of another vehicle bearing registration mark TML 8120 which is also duly registered before the competent authority at Vijayawada with tax having been paid upto date. This vehicle was also covered by the valid Fitness Certificate. The tax token for having paid was also as required under the Rules. This petitioner also entered into a contract to carry batch of students for educational tour and the students belonging to B.E.D. College, Harapanahalli, commencing from Guntakal Railway Station to various places of tourist importance between Guntakal and Bombay City lying in the States of Andhra Pradesh, Karnataka and Maharashtra and the same place is mentioned in respect of the earlier vehicle. The petitioner obtained a special permit as required for the said purpose from the Secretary, R.T.A., Krishna District, Vijayawada, for the period between 22-1-1989 and 2-2-1989.