LAWS(APH)-2021-7-145

GURRAM NARASIMHA RAO Vs. STATE OF ANDHRA PRADESH

Decided On July 06, 2021
Gurram Narasimha Rao Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner, learned Government Pleader for Mines & Geology, representing the respondents 1 and 2 and learned Government Pleader for Home, representing the 3rd respondent, would agree that the issue in this writ petition is covered by the order passed in W.P.No.671 of 2020, dtd. 8/1/2020. It is also submitted by the learned Government Pleader for Home that so far the subject vehicle has not been produced before the jurisdictional Magistrate.

(2.) In that view of the matter, this writ petition is disposed of in terms of order in W.P.No.671 of 2020, dtd. 8/1/2020 and the respondent authorities are directed to impose penalty in terms of Clause 16 of G.O.Ms.No.71, dtd. 4/9/2019 and on payment of such penalty by the petitioner, the respondents shall release the seized Tractor and Trailer bearing Nos.AP 37 CJ 9720 and AP 07 BX 2675, to the petitioner upon his producing proof of ownership of the said vehicle to the satisfaction of 3rd respondent. No costs.

(3.) As a sequel, interlocutory applications pending, if any, shall stand closed.