MOHD AZAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. K Venumadhav, learned counsel for petitioner and learned Government Pleader for Civil Supplies for respondents.

(2.) This writ petition is filed seeking following relief:

(3.) In this writ petition, petitioners are challenging the seizure of 130.35 and 89.35 quintals of rice of first petitioner, vehicle bearing registration No AP 24 W 4314 of second petitioner and vehicle bearing registration No AP 29 T 0516 of the third petitioner as illegal.