MALAVATH VIJAYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the action of the respondents in not releasing the Tractor bearing No.AP 25 X 2418, which was seized by the third respondent, the petitioner filed the present Writ Petition.

(2.) A Forest Offence Case has been registered against the husband of the petitioner vide POR No.5/149 dated 15.7.2020 alleging that he attempted to encroach forest land in Compt.No.71 of Bheemgal RF Block of Tadlapally (N) Beat of Bheemnagar Section of Kammarpally Range and dug the gravel approximately 6 cmt with Tractor engine PY3029D274871 (John Deer) to an extent of 0.99 Hectors, which value comes to Rs.24,894/-. In that connection the vehicle in question was seized by the Forest Officials.

(3.) The learned counsel for the petitioner submitted that the petitioner is the owner of the subject vehicle and that she submitted a representation dated 11.12.2020 before the 2nd respondent for release of the said vehicle, but in vain. It is further submitted that if the vehicle is kept idle it will be damaged due to rust and that if the vehicle is not released, the petitioner will be put to irreparable loss and hardship.