V. RAMA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India against the action of the 3rd respondent in not considering the representation of the petitioner, dated 15.02.2021 for releasing the petitioner's vehicle which was seized in connection with Crime No.180 of 2020 of Palamaner SEB Police Station of Chittoor District under Sections 34(1) r/w 34(a) 11(2) 42 of Andhra Pradesh Excise Act.

(2.) Heard Sri Srinivasarao Narra and the learned Assistant Government Pleader appearing on behalf of the respondents and perused the material available on record.

(3.) The petitioner is the owner of the Car bearing No.AP26BR9180, Toyoto ETIOS G (M) BS-IV Car, 2015 Model. The said vehicle was seized by the 4th respondent alleging illegal transportation of the liquor bottles and a case was registered in Crime No.180 of 2020 of Palamaner SEB Police Station of Chittoor District under Sections 34(1) r/w 34(a) 11(2) 42 of Andhra Pradesh Excise Act.