SAMUDRALA KOTESWARA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard. With the consent of learned counsel for the petitioner, learned Government Pleader for Civil Supplies appearing for respondents 1 and 2 and learned Assistant Government Pleader for Home appearing for respondent No.3, the writ petition is disposed of at the admission stage.

(2.) In this writ petition, petitioner is challenging the seizure of 27.20 quintals of rice and vehicle i.e., Ashok Leyland Goods Carriage Light Motor Vehicle bearing registration No.TS 04 UC 1138 as illegal.

(3.) It appears that rice and vehicle were seized on the ground that petitioner purchased PDS rice from the card holders, therefore, liable for penal action.