STATE OF ANDHRA PRADESH Vs. N. MARUTHI

JUDGEMENT

(1.) Respondent Nos.1 to 3 in the writ petition are the appellants in the present Writ Appeal, filed under Clause15 of Letters Patent. In the present appeal, challenge is to the order dtd. 16/3/2022 passed by the learned Single Judge in W.P.No.4689 of 2022.

(2.) Heard Sri D. Kasim Saheb, learned Government Pleader for Civil Supplies for the appellants and Sri Harish Kumar Rasineni, learned counsel for the respondents 1 and 2 and perused the material available on record.

(3.) Respondents 1 and 2 herein instituted the aforesaid Writ Petition, assailing the action of the 5th respondent in the writ petition i.e. Head Constable-716, Rayadurg Police Station, Ananthapuram District in seizing 71 bags of Rice and vehicle bearing No. KA 64 4566 pursuant to the seizure mahazarnama/Mediator's report dtd. 30/1/2022.