Seelam Surendra vs The State Of Andhra Pradesh
2023 Latest Caselaw 5002 AP

 HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD

             WRIT PETITION No.27019 OF 2023


ORAL ORDER:
     Heard      Ms.   Popuri   Lakshmi     Priyanvita,    Learned

Counsel for the Writ Petitioner and Sri G. Raju, Learned

Assistant Government Pleader for Civil Supplies.

2.   Learned Counsel for the Writ Petitioner submits that

the Representation given by the Writ Petitioner dated

19.09.2023 (Ex.P.3) is pending before the Respondent No.2.

Learned Counsel for the Writ Petitioner has also drawn the

attention of this Court to various Orders passed by this

Court as regards the release of the Vehicle.

3. In the fitness of things, this Court deems it

appropriate to dispose of this Writ Petition with a direction

to the Respondent No.2 to consider and dispose of the

Representation dated 19.09.2023 (Ex.P.3), in accordance

with law, within a period of four weeks from the date of

receipt of this Order. The Respondent No.2 is also directed

to consider Judgments of this Court in W.A.No.201 of 2022

dated 15.02.2022 (Ex.P.5) and W.P.No.7153 of 2023 dated

23.03.2023 (Ex.P.6) respectively before passing any order.

4. Writ Petition is disposed of with the above observation

and directions. No order as to costs.

5. Interlocutory Applications, if any, stand closed in

terms of this order.

_______________________________________________ GANNAMANENI RAMAKRISHNA PRASAD, J

Dt: 13.10.2023

Note: Issue C.C today, B/o, Vns

HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD

WRIT PETITION No.27019 OF 2023

13.10.2023

Vns