VALLEPU SREENIVASULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ Petition has been filed against the Order of the Respondent No.3 passed in Rc.CS1/6A/124/2022, dtd. 25/10/2022 for interim disposal of the seized stock of the petitioners.

(2.) Heard learned counsel for the petitioners, learned Government Pleader for Civil Supplies and the learned Government Pleader for Home and perused the record.

(3.) The case of the petitioners is that on 7/9/2022 the respondent No.4 seized 500 bags of rice in 25,063 Kgs or 25.06 qtls while the petitioners are transporting the same with intention to sell the same in open market at Darsi. The respondent No.4 seized the said rice along with the vehicle pursuant to the mediator 's report dtd. 7/9/2022 and handed it over to the respondent Nos. 5 and 6. A case in Cr.No.112 of 2022 was registered against the petitioners under Sec. 420 IPC and sec. 7 of the Essential Commodities Act r/w 34 of IPC of Ardhaveedu PS, Prakasam District. A report was sent to the respondent No.3 by the Inspecting Authority under 6-A of the Essential Commodities Act. The respondent No.3 issued the impugned Order for interim disposal of the seized stock in the public auction by the respondent No.6.