KANTU VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed questioning the action of the respondents 2 to 4, in seizing the vehicles bearing No.AP 04 TX 4999 and AP 27 TY 6568 belongs to the petitioners, without following any procedure under statutes as illegal and arbitrary.

(2.) The petitioners' case is that 1st petitioner is the owner of the lorry bearing No.AP 04 TX 4999 and 2nd petitioner is the owner of the container lorry bearing No.AP 27 TY 6568 and they have been utilizing the same for commercial purpose by fulfilling all the statutory requirements. While so, on 30.08.2020 their vehicles were proceeding to destination, staff of the 2nd respondent seized their vehicles alleging that the they are transporting Granite Slabs without proper way bills issued by Mines and Geology Department, subsequently the vehicles were handed over to the 4th respondent.

(3.) The contention of the petitioners is that the vehicles were hired by Granite Dealer for transporting the Granite slabs to Krishnapatnam Port and they are only the original registered owners of the subject vehicles and not the quarry lease holders or dealers and the drivers are only transporting material with Way bill/Transit Form/Transit Pass issued by the Granite dealers, and the petitioners as well as the drivers are no way concerned with consignment documents.