PYLA SRIRAMAMURTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is a Writ of Mandamus filed for declaring the action of the respondents 3 to 5 in seizing the vehicle bearing Registration No.AP 39 TH 9617 of the petitioner pursuant to Mediators Report dated 25.05.2020, as illegal and arbitrary.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Civil Supplies and the learned Government Pleader for Home.

(3.) The case of the petitioner is that during the course of business, while certain goods were transported in his vehicle, the respondents 2 and 3 along with other vigilance officials, has stopped the vehicle on suspicion. On inspection, it was found that the petitioner was illegally transporting the PDS rice without any valid documents and thereby seized the vehicle allegedly with 2697 kgs of PDS rice and registered a case under Section 6 A of the Essential Commodities Act and handed over the seized vehicle along with stock to the 5th respondent, for safe custody.