K. RAM REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petitioner herein seeks a writ of mandamus for declaring the seizure of the petitioner's vehicle bearing No.AP 29TB 3129 vide vehicle check report No.730557 dated 17.12.2013 issued by the Assistant Motor Vehicles Inspector, 3rd respondent herein as illegal, arbitrary and unjust.

(2.) Heard Sri Ch.Ravinder, learned counsel for the petitioner, and the learned Government Pleader for Transport, who has accepted notice on behalf of the respondents herein.

(3.) It is agreed by both sides that the writ petition can be disposed of at this stage itself.