SHARIF SHAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is disposed of, at the stage of admission, with the consent of both the learned counsels.

(2.) The writ petition is filed challenging the action of the 2nd and 3rd respondents in seizing petitioner's Vehicle Goods Carrier, Ashok Leyland bearing Registration No.RJ 27 GC 5436, (Engine No.HCPZ119317 with Chassis No.MB1NACHD9HPCY8921).

(3.) Heard Sri T.Janardhan Rao, learned counsel for the petitioner and Ms. Sudeepthi learned Assistant Government Pleader for Mines and Geology appearing for the respondents.