TATA SANKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri G.V.S. Mehar Kumar, learned counsel for the petitioner and the learned Government Pleader for Prohibition and Excise appearing for the respondents. Perused the material available on record.

(2.) The case of the petitioner is that he is the owner of the vehicle i.e., Ashoka Leyland Mini Truck bearing registration No.AP-07-TD-8747. The said vehicle was seized by the 3rd respondent in connection with Crime No.78 of 2021, dtd. 20/2/2021 alleging illegal transportation of some liquor bottles in it. The petitioner submitted a representation dtd. 19/8/2021 to the 2nd respondent to release the seized vehicle in favour of the petitioner pending confiscation proceedings. As the said request was not considered by the 2nd Respondent, the present Writ Petition is filed.

(3.) Learned Government Pleader appearing for the respondents submits that release of the vehicle for interim custody pending confiscation proceedings, the 2nd respondent has to get valuation of the vehicle from the concerned R.T.A. Department officials and after ascertaining the value of the vehicle, it will be informed to the petitioner and the representation of the petitioner will be considered in accordance with law.