NARSIMHULU BARIGE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the respondents in not releasing auto rickshaw bearing registration No.TS-30T-7036 belonging to the petitioner seized in connection with Crime No.95 of 2020 on the file of Thurkapalli Police Station, Rachakonda Commissionerate, for the offences punishable under Sections 34(a) of the A.P. 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 auto rickshaw bearing registration No.TS-30T-7036, which was purchased in the year 2019 and eking out his livelihood from out of the income derived from it. He further states that the fourth respondent seized the vehicle on the ground that he is transporting liquor bottles illegally.