KOTA NAGESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the second respondent in not releasing motorcycle (TVS Jupiter) bearing registration No.TS-29-F-1126 belonging to the petitioner seized in connection with COR.No.49 of 2021 for the offences punishable under Section 7(A) read with 8(e) of the Telangana Prohibition Act, 1995, 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 motorcycle (TVS Jupiter) bearing registration No.TS-29-F-1126 and using the same for his personal use. He further states that the third respondent seized the vehicle on the ground that he is transporting 5 liters of ID liquor, 9 kgs., of alam and 80 kgs., of jaggery.