LINGA SWAMY CHEERA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India is filed for the following relief:

(2.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Mines and Geology appearing for the respondents.

(3.) Learned counsel for the petitioner submits that the petitioner is the owner of the vehicle bearing No. TS 05 UF 6566, and he has been using the subject vehicle for transportation purposes only. While so, the respondent No.3 herein has seized the vehicle alleging that the petitioner has been transporting the sand without valid documents.