Andhra Pradesh High Court - Amravati
Sri.Kvr Travels vs The State Of Andhra Pradesh on 22 December, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 2-x
(SPECIAL ORIGINAL JURISDICTION) -V
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MONDAY, THE TWENTY SECOND DAY OF DECEMBER, '
TWO THOUSAND AND TWENTY FIVE
iPRESENT:
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD
WRIT PETITION NO: 30895 OF 2025
Between:
1. Sri.KVR Travels, Rep by its Proprietor, Vallabhaneni Nalini, W/o.
Nagaraj Kumar Chowdary, Aged 43 Years, Occ:Business R/o. 14-9-15,
Tirumalarao Veedhi, Hanumanpeta, Vijayawada, Krishna District,
' Andhra Pradesh.
2. Sri. Sai RK Travels, Rep by Proprietor, Rayala Suvarchia Devi, W/o.
Kishore, Aged 48 Years, Occ Business R/o. D. No. 40-1-118, Benz
Circle, Patamata Road, Vijayawada, NTR District
3. M/s. ASK Logistics, Rep by its Proprietor, Arrepragari Sudhakar Yadav,
S/o. Sanjeev Raidu, Aged 50 Years, Occ Business Permanent Address
D. No. 14-9-15, Tirumala Rao Street, Hanuman Pet, Vijayawada, NTR
District.
4. V Nagaraj Kumar, S/o. Satyanarayana Aged 51 Years, Occ Business
R/o. G-2, GSR Towers, Prasadampadu, SCR Center, Vijayawada, NTR
District
5. V Dhana Kumar, S/o. Kanakaraju Aged 38 Years, Occ Business R/o. D.
No. 1-1/6/1, Kummaripalem Center Vidhyadharapuram, Vijayawada,
NTR District.
6. Vajje Padmalatha, W/o. Venkata Ramesh Aged 58 Years, OccBusiness
R/o. D. No. 41-3-8(c), Flat No. 2A, Vijaya Residency, Satyam Hotel
Road, Krishna Lanka, Vijayawada, NTR District.
7. Tammineni Panduranga Raja, S/o. Rammonrao Aged 52 Years, Occ
Busniess R/o. D. No. 12-3j4, Poranki Rural, Poranki, Krishna District
...Petitioners
AND
1. The State of Andhra Pradesh, Rep by its Principal Secretary, Transport,
Roads and Buildings Department, Secretariat, Amaravathi, Guntur
District.
2. The Transport Commissioner, Pandit Nehru Bus Terminal, Vijayawada
NTR District.
3. Union of India, Ministry of Road Transport and Highways, Rep by its
Secretary, Parliament Street, New Delhi-110001.
...Respondents
(R3 is Suo-Moto impleaded as per the court's Order dt:08.12.2025 in
writ petition and affidavit)
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, Order or Direction, more particularly one in the nature
of Writ of Mandamus, declaring the action of the respondent authorities in
threatening to seize the petitioners vehicles on the ground of alleged alteration
of seats during inspections as illegal, arbitrary, contrary to law, improper, and
violative of the principles of natural justice, besides being in violation of
Articles 14, 19(l)(g), and 21 of the Constitution of India and consequently
direct the respondents not to take any coercive steps against the petitioners
vehicles on the said ground.
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondent authorities not to take any
coercive action, including seizure, detention or cancellation of fitness
certificates, against the petitioners' vehicles on the ground of alleged
"alteration of seats". Pending disposal of WP No.30895 of 2025, on the file of
the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the earlier order of the High Court dated
07.11.2025, 14.11.2025 & 08.12.2025 made herein and upon hearing the
arguments of Sri GHANTA SRIDHAR, Advocate for the Petitioner and of GP
FOR TRANSPORT, for Respondents, the Court made the following:
ORDER:
Heard Sri Ghanta Sridhar, learned Counsel for the Writ Petitioner and Sri Abdul Rasheed, learned Assistant Government Pleader for Transport.
2. Sri Abdul Rasheed, learned Assistant Government Pleader for Transport, is directed to prepare a checklist for the benefit of the Bus Operators with reference to the relevant Rules and Regulations. He shall also submit a separate document noting down all the Rules and Regulations applicable to Sleeper Coaches as Part-A and the Rules and Regulations which generally apply to all Contract Carriages as Part-B.
3. Interim Order granted earlier shall continue till the next listing,
4. Tag this Writ Petition along with W.P.No.33141 of 2025 and list on 06.01.2026 among the first five items.
SD/-U.SRI DEVI //TRUE COPY// DEPUTY ^GISTRAR SECTION^FICER To,
1. One CC to Sri GHANTA SRIDHAR, Advocate [OPUC]
2. Two CCs to GP FOR TRANSPORT, High Court of Andhra Pradesh [OUT]
3. One spare copy JSS HIGH COURT .y GRKP, J DATED: 22.12.2025.
TAG THIS WRIT PETITION ALONG WITH W.P.N0.33141 OF 2025 AND LIST ON 06.01.2026 AMONG THE FIRST FIVE ITEMS.
ORDER WP.NO.30895 OF 2025 INTERIM ORDER EXTENDED