GHANTASALA YESURAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri B.Jaya Prabhakara Rao, learned counsel for the petitioner and Smt. Sudeepthi Potluri, learned Assistant Government Pleader for Mines and Geology appearing for the respondents. With the consent of both the learned counsel, the writ petition is disposed of at the stage of admission.

(2.) The relief sought in the Writ Petition is for a direction to release the boat seized by the respondents.

(3.) It is contended that when the petitioner subject boat was idle at Gayatri3 sand ramp, Godavari bund, the respondents have seized the boats on the pretext that the petitioner has been excavating the sand unauthorizedly.