GOTHULA VENKATESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed seeking release of the vehicle i.e. lorry bearing No.AP 27 TZ 1266.

(2.) Heard learned counsel for the petitioner and the learned Assistant Government Pleader for Home appearing for respondents 1 and 2 and learned Government Pleader for Mines and Geology appearing for respondent No.3.

(3.) The petitioner is the owner of the lorry bearing No. AP 27 TZ 1266. While granite slabs are being transported in the said lorry, the same was intercepted and it was seized by respondent No.2. However, no crime was registered in this regard. The said vehicle was seized on the ground that the driver of the said lorry is transporting granite slabs without any valid bills and authorisation.