DHARAVATH MOHAN Vs. STATE OF TELANGAN

JUDGEMENT

(1.) The prayer sought in the writ petition reads as under:

(2.) Heard Sri K. Venumadhav, learned counsel for the petitioners, and learned Assistant Government Pleader for Civil Supplies.

(3.) In this writ petition, petitioners are challenging the seizure of 38.30 quintals and 25.60 quintals of rice and Ashok Leyland Goods Carrier vehicle bearing No.TS 08 UG 0300, as illegal.