SHOUKAT HUSSAIN Vs. DEPUTY TRANSPORT COMMISSIONER

JUDGEMENT

(1.) THIS Writ Petition is filed for a Mandamus to set aside Memo No.418/A3/ 2012, dated 28-06-2012, issued by respondent No.1.

(2.) I have heard Mr.B.Siva Rama Krishnaiah, learned Counsel for the petitioner, and the learned Government Pleader for Transport appearing for the respondents.

(3.) PASSENGERS list not maintained. The petitioner has filed an application under Rule 448-B of the A.P.Motor Vehicles Rules, 1989 (for short 'the Rules') before respondent No.1 on 24-06-2012. Pending the said application, the petitioner filed WP.No.19551 of 2012 for release of the seized vehicle. During the course of hearing of the said Writ Petition, the learned Government Pleader for Transport, on instructions, stated before the Court that respondent No.1 has passed an order rejecting the petitioner's application. Therefore, the said Writ Petition was dismissed by the Court with liberty to the petitioner to avail appropriate remedy against the order of respondent No.1. Accordingly, the petitioner filed the present Writ Petition. 4. A perusal of the impugned order shows that a charge sheet was filed against the petitioner and one Habeeb Khan, driver of the vehicle, for prosecution in the Court of the learned Judicial First Class Magistrate, Nirmal, Adilabad District, on 25-06-2012; that the same is pending before the said Court and that the petitioner's application was disposed of accordingly.