DOVA ANIL KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed challenging the action of the 3rd respondent in seizing the Tractor bearing No.AP 39 WB 9308 and its Trailer No.AP 39 UL 6607 of the 1st Petitioner and Tractor bearing No.AP UZ 7318 and its Trailer of the 2nd Petitioner, in connection with FIR No.295 of 2025, without following the procedure under the Andhra Pradesh Minor Mineral Concession Rules, 1966.

(2.) Heard Sri B.Jaya Prabhakara Rao, learned counsel for the petitioners 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.

(3.) Learned counsel for the petitioners contended that the petitioners have been using the subject vehicles for agricultural and commercial purposes only. When the vehicles were at Krishna River Ramp, Amudarlanka Village, Challapalli Mandal, the 3rd respondent herein has seized the vehicles alleging that the petitioners have been transporting sand without valid documents.