AJAY TIWARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard. With the consent of learned counsel for the petitioner, learned Government Pleader for Civil Supplies appearing for respondents 1 and 2 and learned Assistant Government Pleader for Home appearing for respondent No.3, the writ petition is disposed of at the admission stage.

(2.) Petitioner claim to be the owner of Ashok Leyland Auto vehicle bearing No.TS 07 UJ 8152, which was manufactured in the year 2020. Aggrieved by the action of the respondents in seizing the vehicle bearing No.TS 07 UJ 8152 in connection with Crime No.81 of 2021 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.