EDIGA YALLAGOUDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) Heard the learned counsel for the petitioner and the learned Government Pleaders for Prohibition & Excise and Home appearing for the respondents.

(3.) It is submitted by the learned counsel for the petitioner that on application filed by the petitioner, the 3rd respondent passed orders vide C.No.172/SEB-KUR/2021, dated 13-02-2021 for interim custody of the seized vehicle to the petitioner, subject to furnishing Fixed Deposit Receipt for an mount of Rs.2,00,000/- from any National Bank in the name of Superintendent of Police, Kurnool, for the value of seized vehicle.