K. SREENIVASULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking three reliefs. (1) Declaration that the registration of F.I.R. in Crime No.156 of 2020 against the petitioner under Section 8(b) of the A.P. Prohibition Act and under Section 34 (a) of the A.P. Excise Act, as illegal; (2) set aside the show-cause notice, questioning the validity of show-cause notice issued by the respondent No.3 as to why the vehicle that was seized in connection with the said crime should not be confiscated and (3) seeking direction to respondent Nos.2 and 3 to release the said vehicle towards interim custody to the petitioner.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Home and learned Government Pleader for Prohibition and Excise.

(3.) At the time of hearing this petition, learned counsel for the petitioner would submit that he is not pressing the first two reliefs relating to declaration that the registration of F.I.R. in Crime No.156 of 2020 against him as illegal and also the other relief seeking declaration that the show-cause notice issued for confiscation of the vehicle as illegal. Therefore, he would submit that he is only pressing for third relief to direct the respondent Nos.2 and 3 for release of the vehicle that was seized in connection with the above crime.