ANGOTH SHIVAJI 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 Rickshaw bearing registration No.TS-26- T-1883(2015 make) belonging to the petitioner seized in connection with Crime No.113 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 he is the owner of the Auto Rickshaw bearing registration No.TS-26- T-1883, which was purchased in the year 2015, and eking out his livelihood from out of the income derived from it. He further states that the 3rd respondent seized the vehicle on the ground that he is transporting 5 quintals of black jaggery and 50 kgs of Alum.