Maloth Mangi Bai vs State Of Telangana,
2025 Latest Caselaw 4382 Tel

Telangana High Court

Maloth Mangi Bai vs State Of Telangana, on 30 June, 2025

        THE HON'BLE SRI JUSTICE PULLA KARTHIK

                WRIT PETITION No.18208 OF 2025

O R D E R:

With the consent of both the parties, this Writ Petition is

taken up for disposal at the stage of admission.

2. This Writ Petition is filed under Article 226 of the

Constitution of India, seeking the following relief:

"... to issue an appropriate Writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondent No.3 and 4 in registering the forest crime No.30/OR/Varni/2025-26, Dated 12.06.2025 by seizing the JOHNDEERE Tractor bearing No.TS21G 3188 as illegal, null, void, arbitrary and consequentially direct the respondents to release the JOHNDEERE Tractor bearing No.TS21G 3188 and to pass such other appropriate orders ..."

2. Heard Sri K.Durga Prasad, learned counsel for the

petitioner and learned Government Pleader for Forests

appearing on behalf of respondents. Perused the record.

3. Learned counsel for the petitioner submits that the

subject matter of this Writ Petition is squarely covered by the

judgment dated 22.08.2023 passed by this Court in

W.A.No.838 of 2023. The same is not seriously disputed by

the learned Government Pleader for Forests.

4. In view of the above, for the reasons alike in the said

judgment, this Writ Petition is disposed of as follows:

1. The petitioner shall furnish a bond for a sum of Rs.50,000/- (Rupees fifty thousand only) with two sureties for a likesum each to the satisfaction of the concerned respondent under whose custody the vehicle is lying.

2. The petitioner, in addition, shall file an affidavit before the said Officer stating that he shall not alienate, encumber or transfer, in any manner, the tractor i.e., JOHNDEERE Tractor bearing No.TS21G 3188.

3. The aforesaid affidavit shall be filed within a period of four weeks from today.

4. The petitioner shall also furnish an undertaking that he shall produce the aforesaid Tractor as and when directed by the respondent concerned.

No costs.

Miscellaneous petitions pending, if any, shall stand closed.

_____________________ PULLA KARTHIK, J Date: 30.06.2025 Note:

Registry is directed to annex the judgment dated 22.08.2023 in W.A.No.838 of 2023 to this order.

Issue CC in three (3) days.

B/o.ESP

THE HON'BLE SRI JUSTICE PULLA KARTHIK

WRIT PETITION No.18208 OF 2025 Date: 30.06.2025

ESP