CHAGANTI SRINIVASA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks writ of mandamus declaring the action of the 3rd respondent in seizing the lorry bearing No.AP 07 TN 1239 of the petitioner without following the procedure contemplated under law as illegal and for consequential direction to the 2nd respondent to release the vehicle.

(2.) Petitioner's case succinctly is thus:

(3.) Heard learned counsel for the petitioner Sri Somisetty Ganesh Babu and learned Government Pleader for Mines and Geology representing respondents 1, 3 and 4.