RATLAVATH SWATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the respondents in not releasing the Unicorn BSVI Motor Cycle bearing Registration No.TS-32-E-0976, belonging to the petitioner seized in connection with C.O.R.No.30 of 2021 on the file of the third respondent registered for the offences punishable under Section 7(A) read with 8(e) of A.P. Prohibition Act, 1995 (adopted to Telangana State) Order, 2015.

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for Prohibition and Excise.

(3.) The case of the petitioner is that she is the registered owner of the Unicorn BSVI Motor Cycle bearing Registration No. TS-32-E-0976 and the vehicle is very essential for eaking out her livelihood. She further states that the third respondent seized the vehicle on the ground that she is transporting 12 litres of ID liquor in 6 plastic bottles.