MEHETAB MOHAMMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard. With the consent of learned counsel for the petitioner and learned Government Pleader for Civil Supplies, the writ petition is disposed of at the admission stage.

(2.) Aggrieved by the action of the respondents in seizing the vehicle Ashok Leyland, bearing No.AP-28TE 4682 in connection with Crime No.217 of 2021 of Malkajgiri Police Station, 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 Government Pleader, enquiry under Section 6-A of the Essential Commodities Act, 1955 (for short 'the Act') and prosecution in the crime is yet to commence.