(1.) Heard. With the consent of learned counsel for the petitioner, learned Government Pleader for Civil Supplies appearing for respondents 1 to 3 and learned Assistant Government Pleader for Home appearing for respondent No.4, the writ petition is disposed of at the admission stage.
(2.) Aggrieved by the action of the respondents in seizing the DCM Van bearing No.AP 15 U 3535 in connection with Crime No.560 of 2020 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.