M VENKATESWARA RAO Vs. SECRETARY R T A

JUDGEMENT

(1.) This batch of writ petitions can be disposed of by a common order, as the question that arises for consideration is one and the same. I have elaborately heard the learned Counsel for the petitioners and the learned Government Pleader for Transport at the admission stage. At their request the matter is taken up for final disposal.

(2.) Rule Nisi.

(3.) The petitioners assail the legality and propriety of the action of the respondents in seizing the vehicles on the basis of the check report. To appreciate the controversy, the facts in one writ petition may be noticed.