CHINTA NARASIMHA Vs. DISTRICT COLLECTOR GUNTUR

JUDGEMENT

(1.) This petition is filed under Article 226 of Constitution of India to declare the action of the fourth respondent herein in seizing the text books belonging to the petitioner on 1-7-95 and 10-7-95 as illegal and consequently direct respondents 1 to 4 to release all the books forthwith.

(2.) The writ affidavit filed by the petitioners shows that they are book sellers at Narsaraopet in Guntur District and that in the raid conducted bv the respondents on 1-7-1995 and 10-7-1995 the text books belonging to the petitioner were seized and no further action was taken by the respondents to prosecute the petitioners or otherwise.

(3.) The grievance of the petitioners is that there is no legal restriction for a private book seller as regards the sale of text books and that it is not the case of the respondents that books arc being sold at higher rates.