MITTAPALLI KIRAN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner asserts that he is the owner of vehicle i.e., Dream Yuga Motor Cycle bearing Regd. No.TS 05-ACTR-1858; that respondent No. 3 -Station House Officer, Peddavoora Police Station, Nalgonda District, seized the said vehicle on the ground that there is violation of the provisions of the Telangana Excise Act, 1968 (for short, 'the Act'); that in spite of his approach, respondent No.3 is not releasing the subject vehicle. In the circumstances, the petitioner approached this Court by way of filing this writ petition.

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Prohibition and Excise for the respondents.

(3.) Learned Government Pleader for Prohibition and Excise submits that without there being any permit and licence, the subject vehicle is transporting liquor bottles. He further submits that a case has already been registered and the matter requires further investigation / enquiry.