AITHA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard. With the consent of learned counsel for the petitioner and learned Government Pleader for Civil Supplies, the writ petition is disposed of at the admission stage.

(2.) Aggrieved by the action of the respondents in seizing the vehicle lorry bearing No.AP13W 8150 and DCM bearing No.TS12UD 0675 in connection with Crime No.413 of 2021 of Hayathnagar Police Station on the ground that the vehicles were used for illegal transportation of PDS rice, the present writ petition is filed.

(3.) As fairly submitted by learned Counsel for petitioner and learned Government Pleader, enquiry under Section 6-A of the Essential Commodities Act, 1955 (for short 'the Act') and prosecution in the crime is yet to commence.