M/S.Kanakadurga Traders vs The State Of Telangana And 4 Others
2021 Latest Caselaw 1149 Tel

Item No.8



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                          W.A.No.114 of 2021

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     The appellants have filed the present appeal being aggrieved by

the order dated 01.03.2021 passed by the learned Single Judge in

W.P.No.4529 of 2021 filed by them, assailing the action of the

respondent No.3/Civil Supplies Deputy Tahsildar in seizing 252.40

quintals of rice, as also the lorry bearing the rice belonging to the

appellants, which petition has been disposed of with directions to the

respondents to release the vehicle after obtaining a valuation

certificate from the concerned Motor Vehicle Inspector subject to

certain conditions imposed therein. After addressing arguments for

some time, learned counsel for the appellants states that the appellants

would be satisfied if the respondents are directed to finalise the

proceedings under Section 6-A of the Essential Commodities Act,

1955 (for short 'the Act') in a time bound manner.

2. Ms. Jyothi Kiran, learned counsel for the respondent No.3

states that she has no objection to the said suggestion and assures the

court that notices under Section 6-B of the Act shall be issued to the

appellants within one week from today, if not already issued and

thereafter, the proceedings shall be expedited and brought to a

conclusion.

3. In view of the submission made by learned counsel for the

respondent No.3, the present appeal is disposed of as not pressed

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

07.04.2021 JSU