GOURISHETTY SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of respondents in harassing the petitioner by interfering with his business in jaggery being carried on under valid licence and also seizing jaggery and alum even after production of bills and way bills evidencing that it was purchased under bills and transported under way bills, as illegal and arbitrary, with a consequential direction to the respondents not to interfere with the petitioner's business or seize the stocks.

(2.) Heard Babuji Tenneti, learned counsel for petitioner and learned Government Pleader for Prohibition and Excise appearing for respondents.

(3.) Petitioner contends that he is carrying on business as a Kirana General Merchant by obtaining valid certificate of registration from Commercial Taxes Authorities; that as per the said certificate of registration, he is permitted to deal in various commodities including jaggery; that dealing in jaggery or possessing jaggery is neither prohibited nor is considered as a contraband for the respondents-authorities to interfere with the business.