YARRAGUNTLA BALACHANDRUDU Vs. DIVISIONAL FOREST OFFICER, NANDYAL

JUDGEMENT

(1.) Heard Sri P. Nagendra Reddy, Learned Counsel for the Writ Petitioner and Sri D. Khasim Saheb, Learned Government Pleader for Forest appearing for the Respondents.

(2.) The relief sought for by the Writ Petitioner is as under:

(3.) As it is clear from the above mentioned prayer that the Authorized Officer cum Divisional Forest Officer, Flying Squad Division, Kurnool, by Proceedings bearing Rc.OR.No.108/2013- 14/FSP dtd. 9/12/2013 has confiscated a lorry bearing No.HR-61-B-3517 and Innova Toyota vehicle bearing No.AP-21- AQ-4979 along with three numbers of Cell Phones. The Civil Miscellaneous Appeal No.1 of 2014 preferred by one Yerraguntla Bala Chandrudu, owner of Innova Toyota vehicle bearing No.AP21-AQ-4979. The III Additional District Judge, Kurnool at Nandyal, by Order dtd. 28/7/2014 was pleased to dismiss the Appeal by holding that it is not a fit case for release of Innova Toyota vehicle bearing No.AP-21-AQ-4979. FACTS IN BRIEF: