THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO
WRIT PETITION No.6601 of 2022
ORDER:-
A Tractor bearing No. AP 21 TY 7115 and a Tipper bearing
No. AP 26 TA 3455 belonging to the petitioner had been seized
on 04.03.2022 by the 3rd respondent on the ground that the
said vehicles were transporting sand which had been illegally mined.
2. The petitioner has approached this Court for release of the said vehicles on the ground that the only penalty that could be levied against the petitioner, even after they are 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 vehicles 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 vehicles of the petitioner, on payment of penalties that may be imposed on them 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 penalties payable under clause 16 of G.O.Ms.No.71 2 dated 04.09.2019 and intimate the amount payable to the 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 : 16-03-2022 BSM 3 THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO WRIT PETITION No.6601 of 2022 Date : 16-03-2022 BSM