THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO
WRIT PETITION No.4570 of 2022
ORDER:-
A vehicle bearing No.AP 24 Y 6755 belonging to the
petitioner had been seized on 06.02.2022, by the 3rd respondent
on the ground that the said vehicle was transporting sand which had been illegally mined.
2. The petitioner has approached this Court, for release of the said vehicle on the ground that the only penalty that could be levied against the petitioner, even after he is found to be guilty of the said offences, was a penalty under clause 16 of G.O.Ms.No.71 dated 04.09.2019.
3. This issue has been considered earlier and dealt with by a learned Single Judge of this Court, by an order dated 08.01.2020 in W.P.No.671 of 2020 wherein the respondent authorities were directed to release the vehicle on payment of the penalty, that may be imposed in terms of clause 16 of G.O.Ms.No.71 dated 04.09.2019.
4. In that view of the matter, following the above said judgment, there shall be a direction to the respondents to release the vehicle of the petitioner, on payment of penalty that may be imposed on him in terms of clause 16 of G.O.Ms.No.71 dated 04.09.2019.
5. For the said purpose, the 2nd respondent shall calculate the penalty payable under clause 16 of G.O.Ms.No.71 dated 04.09.2019 and intimate the amount payable to the 2 petitioner within three days from the date of receipt of this order.
6. Accordingly, the writ petition is disposed of. There shall be no order as to costs.
Miscellaneous petitions, pending if any, in this Writ Petition shall stand closed.
___________________________________ JUSTICE R.RAGHUNANDAN RAO Date : 22-02-2022 RJS 3 THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO WRIT PETITION No.4570 of 2022 Date : 22-02-2022 RJS