GOLLA HARIDASYADAV Vs. STATE OF A.P.

JUDGEMENT

(1.) The above writ petition has been filed to declare the action of respondent No.2 in not allowing the petitioner to clear the outstanding loan in respect of vehicle loan account No.39127412549; the letter dtd. 4/4/2024 and notice dtd. 20/6/2024 issued by respondent No.3 for transfer of ownership of the vehicle without considering the petitioner's reply dtd. 8/7/2024, as illegal and arbitrary.

(2.) Heard Ms. Priyanka, learned counsel for the petitioner; Sri Rasheed, learned Assistant Government Pleader for Transport, for respondents 1 and 3; Sri S. Satyanarayana Moorthy, learned standing counsel for respondent No.2 and Smt. Sodum Anvesha, learned counsel for respondent No.4.

(3.) Initially, the writ petition was filed against respondents 1 to 3. Respondent No.4, the auction purchaser, filed I.A.No.3 of 2024 to implead him as a party respondent to the writ petition. The I.A. was allowed on 20/12/2024, and accordingly, the auction purchaser came on record as respondent No.4.