STATE OF TELANGANA Vs. CHINNAM SATYANARAYANA

JUDGEMENT

(1.) The present writ appeal has been filed by the State of Telangana being aggrieved by an order dated 14.07.2021 passed in I.A.No.1 of 2020 in W.P.No.22443 of 2020 by which the learned Single Judge has directed release of the vehicle subject to the petitioner furnishing Bank Guarantee for a sum of Rs.3,00,000/-.

(2.) The facts of the case reveal that the vehicle belonging to the respondent was the subject matter of an offence under the Forest Act and it was confiscated. A writ petition was preferred i.e., W.P.No.12212 of 2020 and the learned Single Judge on 07.08.2020 has passed the following order:-

(3.) Meaning thereby, the vehicle was to be released subject to furnishing Fixed Deposit Receipt or Bank Guarantee for the value of the vehicle as assessed by the Motor Vehicle Inspector (MVI) of Nirmal District. The respondent before this Court did not challenge the aforesaid order and in fact, after disposal of the said writ petition, has again preferred a writ petition praying for the same relief. The writ petition is very much pending i.e., W.P.No.22443 of 2020 and the learned Single Judge has directed release of the vehicle subject to furnishing Bank Guarantee for a sum of Rs.3,00,000/-.