R.Uthirakumar vs. The State Of Andhra Pradesh

Held

The Court noted the submission of the petitioner's counsel that the petitioner intended to avail the alternative remedy available under the statute. In light of this, the Court recorded that the petitioner did not wish to further pursue the writ petition. Consequently, the Court dismissed the writ petition as withdrawn, granting the petitioner liberty to approach the appropriate forum under the statute in accordance with law. No decision was made on the merits of the seizure of the lorry.

Facts

The petitioner, R.uthirakumar, filed a writ petition before the High Court of Andhra Pradesh challenging the seizure of his lorry by respondents 2 and 3 on December 1, 2023. The petitioner sought a direction for the release of the seized lorry. During the proceedings, the petitioner's counsel informed the Court that the petitioner wished to avail the alternative remedy available under the statute and therefore did not wish to pursue the writ petition further.

Key Issues

1. Whether the petitioner is entitled to pursue an alternative remedy under the statute instead of continuing with the writ petition concerning the seizure of his lorry. The petitioner argued that he wished to avail the alternative remedy available under the statute. The respondents' arguments are not recorded in the judgment.