SHAIK RAHAMTULLA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus to declare the action of the respondent authorities in not releasing the petitioner's vehicle i.e., Ashok Leyland Goods Carriage Vehicle bearing registration No.AP 39 TQ 8730, seized in connection with COR.No.35 of 2022 on the file of 3rd respondent, in spite of readiness of the petitioner to furnish the third party surety, as illegal arbitrary.

(2.) Heard counsel for the petitioner, learned Government Pleader for Proh. and Excise appearing for respondents and with their consent, the Writ Petition is taken up for hearing and disposal at the stage of admission.

(3.) Petitioner contends that his vehicle, i.e., Ashok Leyland Goods Carriage Vehicle bearing registration No.AP 39 TQ 8730, was seized by the 3rd respondent alleging that it is being used for transportation of ID liquor and upon such seizure, a case vide COR No.35 of 2022, has been registered. Petitioner further contends that in spite of his approaching the 2nd and 3rd respondents and offering to give third party security, the respondent authorities are not releasing the subject vehicle and aggrieved by the said inaction of the respondent authorities, the petitioner is before this Court.