Banoth Kalyan vs State Of Telangana
2025 Latest Caselaw 5311 Tel

Citation : 2025 Latest Caselaw 5311 Tel
Judgement Date : 4 September, 2025

Telangana High Court

Banoth Kalyan vs State Of Telangana on 4 September, 2025

     THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI

              WRIT PETITION No.26700 of 2025

ORDER:

The Writ Petition is filed 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 respondents No. 3 and 4 in registering the forest crime No. 16/OR/FRO-NZB(S)/2025-26, Dated 09.07.2025 by seizing the MAHINDRA Tractor bearing No. TS16UD2764 as illegal, null, void, arbitrary and consequentially direct the respondents to release the MAHINDRA Tractor bearing No. TS16UD2764 to the petitioner and to pass..."

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

taken up for disposal at the stage of admission.

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

petitioner, learned Government Pleader for Forests appearing for

respondents No.1 to 5 and perused the entire material on record.

4. Learned counsel for the petitioner submitted that the

subject matter of this Writ Petition is squarely covered by the TMDJ wp_26700_2025

judgment dated 22.08.2023 passed by this Court in W.A.No.838 of

2023.

5. Learned Government Pleader for Forests has not disputed

the above submission made by the learned counsel for the

petitioner.

6. 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., MAHINDRA

Tractor bearing No. TS16UD2764.