Andhra Pradesh High Court - Amravati
Sri.Kvr Travels vs The State Of Andhra Pradesh on 8 December, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE EIGHTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHN^"
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. 12-314, 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 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 K. Venkateswarlu, learned Counsel representing Sri Ghanta Sridhar, learned Counsel for the Writ Petitioners and Sri Shaik Abdul Rasheed, learned Assistant Government Pleader for Transport.
2. Sri Shaik Abdul Rasheed, learned Assistant Government Pleader for Transport, has placed across the table various Amendments (Amendment Nos.1 to 5) issued at different points of time by the Ministry of Road Transport & Highways. He has also submitted the Specific Constructional Requirements for Sleeper Coaches issued by the Automotive Industry Standards Committee constituted under the Central Motor Vehicles Rules - Technical Standing Committee set-up by the Ministry of Road Transport & Highways (April,2016). He would, however, seek further time to obtain specific Written Instructions.
3. Having regard to the nature of the matter and also having taken Judicial Note of the fire accidents for the Sleeper Coaches which have occurred in the recent past, in public interest, this Court i IS , desirous of receiving assistance from a Competent Officer of the Road Transport Department, Government of Andhra Pradesh.
4. Sri Shaik Abdul Rasheed, learned Assistant Government Pleader for Transport, is directed to convey the gist of this Order, and ensure that a Competent Officer who is well-versed in the subject be present on the next date for assistance.
5. After having a cursory look at the Amendments and the guidelines submitted by Sri Shaik Abdul Rasheed, learned Assistant Government Pleader for Transport, this Court deems it appropriate to suo moto implead the Union of India, Ministry of Road Transport & Highways represented by its Secretary as Respondent No.3 ini this Writ Petition. Registry is directed to make necessary changes in the Cause-title.
6. Registry is directed to print the name of learned Additional Solicitor General in the Cause-list for Respondent No.3.
7. Learned Counsel for the Writ Petitioners is also directed to serve a copy of this Order in the Office of the learned Additional Solicitor General forthwith for effective compliance.
8. List on 15.12.2025 in the motion list.
9. Interim Order granted on 07.11.2025 shall continue till the next listing.
SD/- K.J.RAJA BABU
//TRUE COPY// ASSISTANT REGISTRAR
SECTION O )4tcer
To
1. One CC to Sri Ghanta Sridhar, Advocate [OPUC]
2. Two CCs to GP for Transport, High Court of Andhra Pradesh [OUT]
3. Additional Solicitor, General, High Court of A.P.[OPUC]
4. One spare copy
5. The Section Officer, Posting Section, High Court of A.P. at Amaravati. HIGH COURT GRKP, J DATED: 08/12/2025 . List on 15.12.2025 in the motion list ORDER WP.NO.30895 OF 2025 INTERIM ORDER EXTENDED