SALEEM AHMED BAGWAN Vs. STATE

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a Writ of Mandamus to declare the action of respondent Nos.2 to 4 in seizing/detaining the lorry of the petitioner bearing registration No.MH12-FZ-4286 pursuant to the complaint made by the 4th respondent authority in Crime No.424 of 2020 on the file of Balapur Police Station, Rachakonda Commissionerate, Ranga Reddy District, as being illegal, arbitrary, unconstitutional.

(2.) The case is taken up for hearing today, i.e., 01.09.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioner, learned Government Pleader for Civil Supplies and learned Assistant Government Pleader for Home.