K. NAGARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, under Article 226 of the Constitution of India, seeking the following relief/s:

(2.) Heard Sri M. Sidda Reddy, learned counsel for the petitioner and the learned Government Pleader for Prohibition & Excise appearing for the respondent Nos.1 & 2 and learned Government Pleader for Home appearing for the respondent Nos.3 & 4.

(3.) It is submitted by the learned counsel for the petitioner that on application filed by the petitioner, the 3rd respondent passed orders in C.No.47/SEB-CTR/2020, dated 23.02.2021 for interim custody of the seized vehicle to the petitioner subject to furnishing Fixed Deposit Receipt for an mount of Rs.2,70,000/- in the name of Superintendent of Police, Chittoor for the value of seized car.