LAWS(KAR)-2023-3-580

ISTHIYAK AHMED Vs. ELECTION COMMISSION OF INDIA

Decided On March 31, 2023
Isthiyak Ahmed Appellant
V/S
ELECTION COMMISSION OF INDIA Respondents

JUDGEMENT

(1.) The petitioner in this petition seeks a direction by issuance of a writ in the nature of mandamus directing the respondents to release 530 bags of rice seized from his premises at No.10/A situated at Noha Street, Shivajinagar, Bengaluru.

(2.) Heard Sri Syed Ummer, learned counsel appearing for the petitioner and Sri S.R. Dodawad, learned Central Government Counsel appearing for respondent No.1.

(3.) Brief facts that lead the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:- The petitioner claims to be a prominent social worker involved in charitable activities like distribution of food and clothes to the needy in the area where he resides i.e., Shivajinagar. Respondents 3 and 5 visit the premises No.10/A Noha Street, Ward No.92, Shivajinagar, Bengaluru on 19/3/2023, at about 11.20 a.m. and therein, found 530 bags of rice weighing 25 Kgs. each. A notice was issued to the petitioner and the petitioner submits his justification by way of reply on 20/3/2023. Despite submission of reply, the rice bags are not returned to the petitioner and, therefore, the petitioner is before this Court seeking the aforesaid mandamus.