NAGARAJU GOUD NIMMALA Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This writ petition is filed praying to direct respondents to release Piaggio three wheeled Goods Vehicle (trolley) bearing registration No.AP 09 Y 8139 which was seized on the allegation of illegal transportation of I.D. Liquor, Jaggery and Alum.

(3.) According to State Government, producing illicit liquor and its distribution is prohibited. According to the State consumption of liquor is per se harmful to health of a person and consumption of spurious liquor is more harmful and can result in instantaneous death. The officials in their endeavour to thwart any attempt to manufacture illicit liquor, seize the commodities and vehicles involved in illegal transportation. After seizure of the vehicles, confiscation proceedings are taken up and if the allegations are proved, the vehicle can be confiscated.