B. Siva Sankara Rao, J. - (1.) These two writ petitions are filed under Article 226 of the Constitution of India. The prayer in W.P.No.5444 of 2018 reads as follows: .to issue any writ, order or direction more particularly one in the nature of writ of mandamus declaring action of the Respondents in seizing the Tractor No.TS 02 UA 7149, Trailer No.TS 02 UA 7148 without following any procedure as envisaged in G.O.Ms.No.3, dated 08.01.2015 and G.O.Ms.No.15, dated 19.02.2015, issued by the Industries & Commerce (Mines-I) Department, belonging to the Petitioner as being illegal, arbitrary and against the principles of natural justice and violative of Articles 14, 16 19(1)(g), 21, 300-A & 301 of the Constitution of India and consequently to direct the Respondents to release the Tractor No.TS 02 UA 7149, Trailer No.TS 02 UA 7148 of the Petitioner forthwith the same and pass such other order or orders as this Honble Court may deem fit and proper in the circumstances of the case and interest of justice. The prayer in W.P.No.6113 of 2018 reads as follows: .to issue any writ, order or direction more particularly one in the nature of writ of mandamus declaring action of the Respondents in seizing the tractor bearing No.TS 02 EQ 8031, Trailer No.TS 02 EQ 8032 without following any procedure as envisaged in G.O.Ms.No.3, dated 08.01.2015 and G.O.Ms.No.15, dated 19.02.2015, issued by the Industries & Commerce (Mines-I) Department, belonging to the Petitioner as being illegal, arbitrary and against the principles of natural justice and violative of Articles 14, 16 19(1)(g), 21, 300-A & 301 of the Constitution of India and consequently to direct the Respondents to release the tractor bearing No.TS 02 EQ 8031, Trailer No.TS 02 EQ 8032 of the Petitioner forthwith the same and pass such other order or orders as this Honble Court may deem fit and proper in the circumstances of the case and interest of justice.
(2.) Heard both sides and perused the prayer in the writ petitions with supporting affidavits and G.O.Ms.No.15, dated 19.02.2015, of Industries and Commerce (Mines-I) Department.
(3.) A perusal of the said G.O. particularly from para 12 clauses (3) and (4) is crystal clear that if the vehicle/machinery is found involved in more than two times, such vehicle/machinery along with sand shall be seized and confiscated by the license authorised mentioned therein in clause (3) and the procedure contemplated is in clause (4).;