ISLAVATH MOHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the second respondent in not directing the third respondent to release the Honda Shine Motorcycle bearing Registration No.TS-03-EH-4469 belonging to the petitioner seized in connection with C.O.R.No.35 of 2021 for the offences punishable under Section 7(A) read with 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 he is the owner of the Honda Shine Motorcycle bearing Registration No.TS-03-EH-4469, which was purchased in the year 2016 and he is using the said vehicle for his personal use. He further states that the third respondent seized the vehicle on the ground that he is transporting 10 liters of ID Liquor.