Muthyala Ravi Kumar vs The State Of Telangana And 6 Others
2021 Latest Caselaw 2930 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                          AND
              THE HON'BLE SRI JUSTICE T.AMARNATH GOUD

                        WRIT APPEAL No.537 of 2021


JUDGMENT:        (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        The present writ appeal is arising out of an order dated

23.09.2021 passed in W.P.No.23088 of 2021.


        The facts of the case reveal that the vehicle belonging to the

appellant      was     involved    in     a    forest    offence   and       in   those

circumstances, it was seized by the Forest Department.                             The

appellant came up before this Court by filing a writ petition and

the learned Single Judge, keeping in view the cost of the vehicle,

has directed the respondents therein to release the vehicle, subject

to deposit of Rs.7,20,000/-.

This Court has carefully gone through the documents on

record and the value of the vehicle is Rs.58,00,000/- (ex-showroom

price).

In the considered opinion of this Court, the amount fixed by

the learned Single Judge is reasonable and no case for interference

is made out in the matter.

The Writ Appeal is accordingly dismissed. The

miscellaneous applications pending in this appeal, if any, shall

stand closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ T.AMARNATH GOUD, J 21.10.2021 vs