PITTALA NAGARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Learned Government Pleader for Civil Supplies appearing for the respondents 1 to 3 and learned Assistant Government Pleader for Home appearing for respondent No.4, the writ petition is disposed of at the admission stage.

(2.) In this writ petition, petitioner is challenging the seizure of 100 quintals of rice and vehicle i.e., DCM Van bearing registration No.TS 02 UB 1808 (Bharat Benz) as illegal.

(3.) It appears that rice and vehicle were seized on the ground that petitioner purchased PDS rice from the card holders, therefore, liable for penal action.