AITHA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Civil Supplies for respondents 1 to 3 and learned Assistant Government Pleader for Home for respondent No.4. With the consent of both the parties, the writ petition is disposed of at the admission stage.

(2.) Aggrieved by the action of the 4th respondent in seizing the Goods Carriage HMV Lorry bearing No.AP 13W 8150 in connection with Crime No.31 of 2021 on the ground that the vehicle was used for illegal transportation of PDS rice, the present writ petition is filed.

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