BOMBOTHULA PADMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home.

(2.) Petitioner is aggrieved by the order of the Deputy Commissioner of Prohibition and Excise dated 05.03.2020 refusing to release the vehicle pending confiscation proceedings.

(3.) Petitioner claims that she is the owner of motor vehicle with brand name as Maruti Ertiga Car bearing registration No.AP 25 AP 4104. The vehicle was seized on the allegation of carrying some prohibited substance in the vehicle. Petitioner earlier filed W.P.No.337 of 2020 and the same was disposed of on 08.01.2020 directing the Deputy Commissioner of Prohibition and Excise to consider the claim of the petitioner for release of the vehicle.