D. SHARADHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the 2nd respondent in not directing the 3rd respondent to release Auto Tata Ace Mega XL Goods Carriage-LMV bearing No.AP 03 TH 1313 (2017 make) belonging to the petitioner seized in connection with Crime No.119 of 2021 for the offences punishable under Section 34(e) of the Telangana Excise Act, 1968, as illegal and arbitrary.

(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 owner of the Auto Tata Ace Mega XL Goods Carriage-LMV bearing No.AP 03 TH 1313, which was purchased in the year 2017, and eking out her livelihood from out of the income derived from it. She further states that the 3rd respondent seized the vehicle on the ground that accused persons are transporting 25 quintals of black jaggery and 25 kgs of Alum.