C. DILIP KUMAR 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 18.03.2021 for releasing the petitioner's vehicle which was seized in connection with Crime No.78 of 2021 of Palamaner Police Station of Chittoor District under Section 34(1) r/w 34(a) 11(2) 42 of the Andhra Pradesh Excise Amendment Act, 2020.

(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.KA53D1991, Maruthi Suzuki Swift D-zire Car 2018 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.78 of 2021 of P20 of Palamaner Police Station of Chittoor District under Section 34(1) r/w 34(a) 11(2) 42 of the Andhra Pradesh Excise Amendment Act, 2020.