R. PRATHAP SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a writ of mandamus declaring the action of the 3rd respondent in not releasing the Motor Cycle bearing No.TS 01 EF 1996 seized by the 3rd respondent, as being illegal, arbitrary and unconstitutional with a consequential direction to the respondents to release the said Motor Cycle.

(2.) The present writ petition is taken up for hearing today, i.e. 03.09.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Excise.