LEDEDHATHA TRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the respondent No.3 in not releasing the petitioner's vehicle i.e., Motor Cycle bearing No.TS 01 EL 9754 seized in connection with COR No.89 of 2021, as illegal and arbitrary, and sought for a consequential direction to respondent No.3 to release the same. The offence alleged against the petitioner herein are under Section 7(a) read with 8 (3) of the Telangana State Prohibition Act, 1995.

(2.) Heard the 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 registered owner of the vehicle i.e., Motor Cycle bearing No.TS 01 EL 9754, which is of 2019 make. He further submits that the respondents seized the said vehicle on the ground that the said vehicle is illegally transporting liquor bottles.