The Dy.Transport Commissioner, vs G.Srinivas Goud,
2022 Latest Caselaw 673 Tel

   THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                         WRIT APPEAL No.56 OF 2013

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

        The present writ appeal is arising out of the order dated

26.12.2012 passed by the learned Single Judge in W.P.No.34957 of

2012.

        The      undisputed          facts     of    the      case    reveal   that   the

respondent/writ petitioner came up before this Court stating that

he is the owner of a Toyota Qualis vehicle and the said vehicle was

seized by the Transport Department (Motor Vehicle Inspector,

Flying Squad, Nellore). The learned Single Judge has passed a

detailed and exhaustive order directing release of the vehicle,

however by imposing costs of Rs.35,000/- upon the appellant

Nos.1 and 2 (respondent Nos.1 and 2 in the writ petition), who are

officers of the State Government.

Learned counsel appearing for the appellants/State

Government is fair enough in making a statement before this Court

that he is confining the writ appeal only to the extent the costs

have been imposed by the learned Single Judge.

Learned counsel appearing for the vehicle owner/respondent

has also fairly stated before this Court that he is not at all pressing

for the costs which have been awarded in the matter and the

respondent is ready to waive the same.

In the light of the aforesaid, the costs imposed by the learned

Single Judge are hereby waived. The writ appeal is disposed of

accordingly.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

15.02.2022 JSU