CHANDU SARADHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Advocate General appearing for respondents in all the writ petitions.

(2.) All these writ petitions are filed by the petitioners against the action of the respondents in seizing their vehicles in connection with the different crimes registered by various Station House Officers of different parts of the State under Section 34(a) of The Andhra Pradesh Excise Act, 1968 (for short "the act") and not releasing their vehicles in spite of readiness of the petitioners to fulfill certain conditions to be imposed by the Court.

(3.) It is noticed that everyday number of writ petitions are being filed before this Court against the officials of the Prohibition and Excise Department and Officers of the Home Department i.e., the Station House Officers complaining that the concerned officers are not releasing vehicles seized in connection with the transportation of liquor bottles in which FIRs are registered under Section 34(a) of The Andhra Pradesh Excise Act, 1968. In some cases, the allegation of the petitioners is that though they are in possession of only three liquor bottles or less than three liquor bottles which were permitted under G.O.Ms.No.411 Revenue (Excise-II) Department, dated 24.09.2019, their vehicles are seized and cases are registered illegally.