K. GOVIND SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Ch. Ravinder, learned counsel appearing for the petitioner, Sri S. Srinivas Reddy, learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 and 5 and Sri P. Laxmikanth Reddy, learned Assistant Government Pleader for Home appearing for respondent Nos.2 to 4. Perused the record.

(2.) This Writ Petition filed challenging the Memo bearing No.C/209/2024, dtd. 20/3/2024 issued by respondent No.4. Vide said Memo, respondent No.4 has directed respondent No.5 / the Additional Mandal Girdavar, Serilingampally Mandal to take action as requested by respondent No.2 / the Station House Officer, Gachibowli Police Station under Sec. 133 of Cr.P.C., proceedings to seize the house premises bearing H.No.1-24/4 and 5, Lodha Basthi, Beside Hanuman Temple, Nanakramguda, Seriligampally mandal, Ranga Reddy district (hereinafter referred to as 'subject property').

(3.) Petitioner's parents are Accused Nos.1 and 2 in Crime No.324 of 2024 pending on the file of respondent No.2 Police Station, for the offences punishable under Ss. 8(c), 20(b)(ii)C, 25, 27, 27(A) and 29 of N.D.P.S. Act. The allegations against A-1 and A-2 in the said Crime are that they have possessed and sold 22 Kgs., of Ganja in the subject property.