PALADI DHANAMJAYA 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 Auto Ashok Layland vehicle bearing registration No. AP-37-TF-1054 which was seized on the allegation of illegal transportation of Black jaggery, Alum and I.D. liquor.

(3.) According to State Government, producing illicit liquor and its distribution is prohibited.