SAI KRISHNA PIDATHALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri R. Siva Sai Swaroop, learned counsel for the petitioner and the learned Government Pleader for Prohibition and Excise appearing for the respondents. Perused the material available on record.

(2.) This writ petition has been filed against the action of the respondents particularly 3rd respondent retaining the vehicle of the petitioner (i.e) Car M/s.RENAULT - KWID RXT 1.0 BS IV bearing registration No.TS 29 H 9863 in the police station without any crime nor any records officially to show the seizure of the vehicle by proper identification through a Registration Number/Chasis Number/Colour, Owner, etc., as illegal, arbitrary, unlawful, against the law and procedure and subsequently to direct the 3rd respondent to return the vehicle to the petitioner, in the interest of justice.

(3.) The learned counsel for the petitioner submits that the petitioner is the resident of Telangana State and he is doing a private job at Nalgonda District. He is having a motor car M/s.RENAULT - KWID RXT 1.0 BS IV bearing registration No.TS 29 H 9863. There is no any criminal case or any other cases as against the petitioner or against the vehicle of the petitioner. Recently, the Andhra Pradesh police people came to Telangana State and in the absence of the petitioner without having right, they taken away his car without his knowledge. Since then, the petitioner searching for the vehicle and recently he came to know that his vehicle is kept in the 3rd respondent police station. On enquiry, the petitioner came to know that in connection with a case registered under Section 34-A of A.P. Excise Act with regard to the possession of liquor bottles, that vehicle kept in the police station of the 3rd respondent.