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Judgment
R. Raghunandan Rao, J
The vehicle of the petitioner bearing No.TN 21 AF 6099 was seized by the Assistant Motor Vehicle Inspector, Hindupur, Ananthapuram District on 05.01.2022 on the ground that the vehicle was plying as a contract carriage for a company by paying omnibus tax without permit. Thereupon, a vehicle check report dated 05.01.2022 was issued and the vehicle was seized and detained at Hindupur R.T.C Depot. The vehicle check report required the petitioner to pay tax of Rs.1,83,750/- along with compounding fee of Rs.12,500/-.
In the circumstances, following the earlier orders of this Court in W.P.No.8055 of 2021, dated 09.04.2021, the present writ petition is disposed of directing the respondent authorities concerned to release the vehicle bearing No. TN 21 AF 6099, which was seized under the vehicle check report dated 05.01.2022 by the 4th respondent, to the petitioner forthwith, pending enquiry, on condition of the petitioner paying the entire motor vehicle tax due for the quarter ending 30.06.2021 and pay tax of Rs.1,83,750/- along with compounding fee of Rs.12,500/- to the appropriate authority. On receipt of such payment, the vehicle shall be released to the petitioner. Further, the petitioner shall also file an undertaking to the effect that he shall produce the vehicle as and when required and that he will not alienate the same pending the enquiry. There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.