VEMULA PITCHAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) (Heard and pronounced through BlueJeans App (Virtual) mode, since this mode is adopted on account of prevalence of COVID-19 pandemic)

(2.) Heard Sri N.N.Somendra Reddy, learned counsel for the petitioner and the learned Government Pleader for Home, appearing on behalf of respondents 1 to 4 and with their consent this Writ Petition is disposed of at the stage of admission.

(3.) This Writ Petition is filed, inter alia, seeking to declare the action of the respondents, especially respondent No.4 in seizing the Tractor and Trailer bearing No.AP 16 BV 2676 and AP 27D 7670, in Crime No.297/2020 of Kanchikacherla Police Station of Krishna District, without following any procedure known to law as arbitrary, illegal and violative of Articles 14, 19 and 21 of the Constitution of India and consequently to direct respondent No.4 to release the same from his custody forthwith and to pass such other orders as may deem fit.