Andhra Pradesh High Court - Amravati
S Dhananjaya vs The State Of Andhra Pradesh, on 31 August, 2021
Author: Battu Devanand
Bench: Battu Devanand
THE HON'BLE SRI JUSTICE BATTU DEVANAND
WRIT PETITION No.18519 of 2021
O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18519 of 2021 O R D E R:
Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.
2) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.
3) Accordingly, this Writ Petition is allowed with the following directions:
i) The condition imposed by the respondent No.2 vide Proceedings in C.No.136/SEB-CTR/2020, dated 10.04.2021, is set aside.
ii) The respondents are directed to release the seized vehicle for interim custody of the petitioner by taking collateral security equivalent to the value of the said vehicle from the petitioner.
iii) The petitioner is directed not to alienate the vehicle or change the physical features or create any encumbrance on the said vehicle. 2
iv) The petitioner shall produce the vehicle whenever it is required by the concerned authorities during pendency of the proceedings before them.
There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE BATTU DEVANAND Date: 31.08.2021 Note: Furnish C.C. by tomorrow.
B/o.
VSL 3 THE HON'BLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.18560 of 2021 Dt. 31-08-2021 VSL