L. RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition has been filed against the action of the 3rd respondent in not considering the appeal dated 04.1.2021, which was filed by the petitioner against the order of the 2nd respondent in confiscating the petitioner's Mahindra Imperio Truck Vehicle bearing No.AP 39 TJ 2417 and not releasing the same in connection with Crime No.37 of 2020 registered by the Station House Officer, Special Enforcement Bureau, Kanigiri, Prakasam District as illegal, arbitrary and violative of principles of natural justice and consequently seeking direction to the respondents 2 and 3 to release the vehicle forthwith in the interest of justice.

(2.) Heard Sri G.V.S.Mehar Kumar, learned counsel for the petitioner and learned Government Pleader for Prohibition and Excise appearing for the respondents. Perused the material available on record. With the consent of both the parties, this writ petition is being disposed at the stage of admission.

(3.) Learned counsel for the petitioner submits that the petitioner is the owner of Mahindra Imperio Truck Vehicle bearing No. AP 39 TJ 2417 and it is used as public transport vehicle for his livelihood. On 08.8.2020 one Bogireddy Chandra and Mandapalli Nageswarao hired the petitioner's vehicle for the purpose of marriage in their house. On 09.8.2020, the 4th respondent seized the petitioner's vehicle alleging that it is involved in illegal transportation of liquor bottles without valid permission and registered a case in Crime No.37 of 2020 under Section 34 (a) of the A.P. Excise (Amendment) Act, 2020.