BANOTHU THAVURYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the respondents in not releasing TVS XL 100 vehicle bearing registration No.TS-29C-5228 belonging to the petitioner seized in connection with Crime No.12 of 2021 for the offences punishable under Sections 7(A) read with Section 8(e) of the Telangana State Prohibition Act, 1995 and Section 34(e) of the Telangana Excise Act, 1968, as illegal and arbitrary.

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

(3.) The case of the petitioner is that he is the owner of TVS XL 100 vehicle bearing registration No.TS-29C-5228, which was purchased in the year 2018 and he is using the same for his personal use. He further states that the third respondent seized the vehicle on the ground that he is transporting 20 kgs., of black jaggery and 02 liters of ID liquor.