The Regional Transport Officer, vs Chitipothu Koteshwara Rao
2022 Latest Caselaw 4417 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                             AND
             THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                    W.A.No. 531 of 2011
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

        Heard Mr. P.Madhukar, learned Assistant Government

Pleader for Transport appearing for the appellants.                     None has

appeared for the respondent.

2. This writ appeal is directed against the order

dated 04.05.2011 passed by the learned Single Judge disposing of

W.P.No.13915 of 2011 filed by the respondent.

3. By the aforesaid order, learned Single Judge directed the

appellants to release the vehicle of the respondent on deposit of

Rs.1,000/- per ton for the extra load of the vehicle and on

furnishing an undertaking that he would produce the vehicle as and

when required.

4. The vehicle was seized on 02.05.2011. At this distant point

of time, we do not find any good reason to reverse the aforesaid

order of the learned Single Judge.

::2::

5. Accordingly, the writ appeal is dismissed. No costs.

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 06.09.2022 LUR