JUTTIKA VENKATESHWARARAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking writ of Mandamus declaring the action of respondent No.2 in not releasing the petitioner's vehicle i.e., Mahindra Bolero Pick Up vehicle bearing No. TS 28 T 8727 seized in POR No.4707/93 dtd. 6/2/2022 by respondent No.3 for interim custody to the petitioner as being illegal, arbitrary and violation of Articles 14 and 21 of Constitution of India and consequently direct the respondent No.3 to release the subject vehicle in favour of the petitioner.

(2.) Heard Sri M.V.Venu, learned counsel for the petitioner and learned Assistant Government Pleader for Forests appearing on behalf of the respondent Nos.1 to 4.

(3.) Learned counsel for the petitioner submits that respondent No.3 seized the vehicle of the petitioner without following the due procedure under the provisions of Wild Life (Protection) Act, 1972(herein after referred to as 'the Act' for brevity) and the vehicle is under his custody since 6/2/2022. Learned counsel for the petitioner requests the Court to direct the respondent No.3 to release the vehicle.