DEVA MADKAMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr.K.Gautham Reddy, learned Assistant Government Pleader for Mines and Geology appearing for respondent Nos.1 and 4 and Sri. B.Sridhar, learned Assistant Government for Home appearing for respondent No.2 and learned Assistant Government Pleader for Revenue appearing for respondent No.3. With their consent, this writ petition is being taken up for disposal at the admission stage itself.

(2.) This writ petition is filed seeking following prayer:-

(3.) Brief facts stated in this writ petition are that the petitioner purchased Mahindra Bolero Goods Carriage vehicle bearing No.TS-02-UC-2370 with Chasis No.MA1ZU2TBKJ1L89024 to eke out his livelihood. On 12/8/2025, when the petitioner was loading sand dump to transport the same for construction of houses by beneficiaries of Indiramma Houses, respondent No.2, for the offences under Sec. 303 (2) BNS, Sec. 3 of PDPP Act, registered FIR No.193 of 2025 against the petitioner and basing on the said FIR, respondents had seized the subject vehicle. It is further stated that respondent authorities without following due procedure as envisaged in Clause 13(3) of G.O.Ms.No.3 dtd. 8/1/2015, issued by Industries and Commerce (Mines-I) Department, had not handed over the custody to the subject vehicle to the competent Court of law. The case of the petitioner is that as per the norms in G.O.Ms.Nos.3 dtd. 8/1/2015, modified vide G.O.Ms.No.15 dtd. 19/2/2015, petitioner requested respondent Nos.2 and 3 to release the subject vehicle. However, the subject vehicle has not been released. Aggrieved by the same, this writ petition is filed.