M. DEEPAK KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the respondents in not releasing Activa 3G motorcycle bearing registration No.TS-08FC-1808 belonging to the petitioner seized in connection with COR No.99 of 2020 for the offences punishable under Sections 34(a) 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 Activa 3G motorcycle bearing registration No.TS-08FC-1808, which was purchased in the year 2017 and he is using the same for his personal use. He further states that the third respondent seized the vehicle on the ground that he is transporting 20 bottles of liquor.