KIRAN KUMAR MITTAPALLI, Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Government Pleader for Prohibition and Excise.

(2.) This writ petition is filed challenging the proceedings of Deputy Commissioner of Prohibition and Excise, Khammam Region, dated 15.07.2020, whereunder, Maruti Suzuki Brezza ZDi four wheeler bearing No.TS 04 EL 2349 was confiscated.

(3.) Though petitioner has remedy of appeal under Section 13 of the Telangana Prohibition Act, 1995, against the order of confiscation, this writ petition is filed contending that petitioner was not served with notice before the order of confiscation was passed.