BUDDHA NAGENDRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner filed the present writ petition under Article 226 of Constitution of India to issue a writ of Mandamus, declaring the action of the 3rd respondent in seizing the petitioner s Mahindra Alfa Auto with Registration Number AP 39 W 6108 pursuant to a mediators report, dated 29.05.2020 as arbitrary, illegal and consequently direct the 4th respondent to release the said vehicle to the petitioner.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Civil Supplies and the learned Government Pleader for Home. At their request, the writ petition is being disposed of at the admission stage.

(3.) The case of the petitioner is that, on 29.05.2020 during the course of business, while certain goods were transported in his vehicles, the 3rd respondent along with his staff has sped the vehicle on the suspicion that PDS rice is being transported, thereby seized the vehicle by drawing an occurrence report, alleging that certain quantity of PDS rice is being transported and handed over to the respondent No.4 for safe custody to register a case.