V. SRINIVASA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is the owner of a lorry bearing No. AP- 16-TJ-6657. This vehicle was seized by the Technical Officer of the 2nd respondent on 15/6/2021 and has been kept in the custody of the 4th respondent since then. The petitioner aggrieved by the said detention of his vehicle, has approached this court by way of the present writ petition.

(2.) In similar circumstances, a learned Single Judge of this court by an order dtd. 10/8/2021 in W.P.No.15439 of 2021 had passed certain directions following the Judgment of a Division Bench of this Court dtd. 17/2/2021 in W.A.No.4 of 2021.

(3.) In view of the said directions, the writ petition is disposed of, with the following directions:-