Andhra Pradesh High Court - Amravati
Aditya Logistic vs The State Of Andhra Pradesh on 5 August, 2025
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[3328]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE FIFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD
WRIT PETITION NO: 18433 OF 2025
Between :
M/s. Aditya Logistic, 3-487, Samathi Road, Puttaparthi,
prashanthiNilayam, -An;ntapur, Andhra Pradesh - 515134, Rep. by
VarpulaVijayaSai Naidu, S/a V. Thammaiah Naidu,
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary7
Transport, Roads AND Buildings (TR.I) Department, Velagapudi,
Amaravathi, Guntur District, Andhra Pradesh.
2. The District Transpor+. Commissioner, Kurnool, Andhra Pradesh.
3. The Motor Vehicles Inspector/ Asst. Motor Vehicles Inspector, O/o DTC
Kurnool, Andhra Pradesh.
Respondents
Petition under Article 226 of the Constitution of India is filed praying
that in the circumstances stated in the affidavit filed therewith, the High Court'
may be pleased to issue a writ order or direction especially one in the Nature
of Writ of Mandamus declaring the action of 2nd respondent in seizing the
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petitioners vehicle (sleeper-Bus) bearing No. NL 01 B 2222 vide vehicle check
report No.AP203855250613144018 dated 13-06-2025 on the ground that it is
liable for payment fine as well as A.P. Tax as per GO Ms. No.285 dt.15-09i
1984 is illegal, arbI'trary, contrary to the All India Tourist perml't rules, 2023
and violative of Article 19(1) (g) Qf the Constitution of lndl'a and contrary to A"
]ndI'a Tourist vehjc[es (permit) Rules, 2023 and consequently direct
respondent No.2 & 3 to release the vehI'CIe (Sleeper Bus) bearI'ng No. NL 01 B
2222 in favour of the petitioner.
!ANO..1 OF 2025
pletI'tiOn`under S;ction'151 CPC is filed praying that in the
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circumstances stated in the affidavit filed I-n support of the petition, the High
court may be pleased to direct respondent No.2 & 3 to release the vehicle
(sleeper Bus) bearing No., NL 01 B 2222 vide vehl-cle check report
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No.AP203855250613144018 I+dated 13-06-2025 by the 3rd respondent,
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favour of the petitioner, pendI'ng disposal of WP 18433 of 2025, on the fllle
the High Court. +
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The petl-lion coming on for hearing, upon perusI-ng the Petition and the
affl'davit filed I'n Support thereof and upon hearing the arguments of
srll E. Maruthi Raja, Iearrled counsel representing sri cH RAVINDER
Advocate for the petitionelr, . GP FOR TRANSPORT for the Respondent Nos.1I
to 3 and the court made the following.
ORDER
£fHeard SrI- E. Maruthi Raja, learned Counsel representing sri cH.
Ravinder, learned counsel for the writ petitioner and sri Balaji, learned Government pleader for Respondent Nos.1 to 3.
2. Learned counsel,.for the writ petitI-Oner has drawn the attentI-On` of this court to Exhibit Pie, which I-S the All India TourllSt Permit. At SeriaI' No|6 of the said perml-I, it.is indicated that the vehicle of the petlltiOner had a valid All India Tourist Perinit from 31.05|2025 up to Solos.2025. The said document also indicates that the Pet:itioner had remitted a sum of Rs.90,000/-on 31.05.2025-.vide,` Bank Reference No.3105250000853. This i.. ` .-, .I+ .
¢r-would clinching]y show.tha.i, as~on the date when the vehicle was seized 1:On 13.06.2025, the Petit,i.9!Per had a Valid All India Tourist Permit from `.a. +a ]t`..
31IO5.2025 to 30'08I2025. .
3. Sri Balaji, learned. G9V.ernment P[eader for Respondent Mos. 1 to 3, has submit:ted that th'e` Petitioner did not present this document (Ex.P.3) when the Vehicle was seiz;d. He would also submit that when the Officer on duty who` had seized the vehicle macle an online JerifI-CatiOn, it Was found thati'he-validity of the All India Tourist Permit vyas from 23.02.2024 up'to 22.02.2025.
4. This Court has `'ri:oti;eq that the All India Tourist Permit (Ex.P.3} `Contains all the details.inc[udjng the amount paid and the date of Payment. ..I..,`e*..I :,.., 5I Learned Coun`sei for -the .writ peti1:ioner would submit that valjdjty commences fromthe:date on which 1:he payment has been made,r< and in the present case, 'th6,payment had been made on 31.05.2025 with- Bank Reference No.31052:50®-008'53l`
6. On the face of it, this court is of the view that the submissiom made by the learned CounS6'I for the Writ Petitioner, upon verification of Ex|P|3, appears 1:o be factriaI[y` correct inasmuch as the vehicle of the /I petitioner had a valid Alr'3'-IridEa Tourist Permit on the date when the;A Vehicle was seized. '''-~~: -' ,c`'
7. In this view of`th'e m;liter, the Respondents are directed to release the Vehicle forthviith-wll-thout any condi1:ions.
8. Let the Vehicle~v(Sie6i6r -Bus) bearing No. NL 01 B 2222 be released within 12 hou-rs i-rain `fodayl--
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9. The Petitioner sh`alIQ:`l,iri6Wever, be bound by the final outcome in the present Writ Petition.
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10. Sri Balaji, learned Government pleader for Respondent Nos.1 to 3, is directed to cQnYey the gist of this Order to the competent
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-'r ll. Let Counter-Aff`i`d'a,Wit be filed in two (o2) weeks| < ` -
12. List the matter Q-n`.22IO8.2O25|"
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SD/-M. SRINIVAS
ASSISTANT REGISTRAR
//TRUE COPY//
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SECTION OFFICER
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1. The Principal Secretary,~'' Transport, Roads AND Buildings (TR
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Department, state 6i`,lAri.dhra pradesh, velagapudi, Amaravathi, Guntur DistrI'Ct, -Andhra Pradesh.[By SpecI'aI Messenger] i=.`l'-=r.,-. i r` +. -
2. The District Transport ``Qom.ini.ssioner, Kurnool, Andhra Pradesh.
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3. The Motor VehI-CleS Inspector/ Asst. Motor Vehicles Inspector, o/o DTd KurnooI, Andhra Pradesh, (2 & 3 by RPAD)
4. One CC to SRI. CH RAVINDER Advocate [OPUC]
5. Two QCs to GP FOR TRANSPORT, High Court OfAndhra Pradesh.
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6. One spare copy
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HIGH COURT
GRKP,J
DATED : 05/08/2025
LIST THE MATTER ON 22.08.2025
ORDER
\WP.No.18433 of 2025
DIRECTION