GUGULOTHU MANJULA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Somavarapu Satyanarayana, learned counsel for the appellants. Also heard Mr. N.S.Arjun Kumar, learned Government Pleader for Civil Supplies appearing for the respondents.

(2.) 440 quintals in 880 bags of rice were seized under cover of Panchanama dtd. 17/4/2022, which was the subject matter of confiscation proceedings under Sec. 6-A of the Essential Commodities Act, 1955 (hereinafter referred to as, 'the 1955 Act'). That is the subject matter of W.P.No.24869 of 2023 from which W.A.No.355 of 2024 arises.

(3.) Similarly, 450 quintals in 900 bags of rice together with Lorry and Trolleys were seized under cover of Panchanama dtd. 16/4/2022, which is the subject matter of W.P.No.24948 of 2023 from which W.A.No.344 of 2024 arises. Similar confiscation proceedings under Sec. 6-A of the 1955 Act were initiated by the Collector (Civil Supplies), Rajanna-Siricilla District.