VEERESH NAIK Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Government Pleader for Civil Supplies and Government Pleader for Home and perused the material available on record.

(2.) With their consent, this writ petition is disposed of at the stage of admission.

(3.) The case of the petitioners is that the 1st petitioner is the owner of the seized stock and the 2nd petitioner is the owner of seized Lorry bearing No. A.P.39 TV 4579.