Venkata Ramana Rao V.R. Babu vs The State Of Telangana
2021 Latest Caselaw 2053 Tel

          THE HON'BLE SRI JUSTICE T.AMARNATH GOUD

                  WRIT PETITION No.15408 OF 2021

ORDER:

1 It is the case of the petitioner that upon certain irregularities

committed by the petitioner the civil supplies authorities / Joint

Collector has passed order of confiscation confiscating 100% value

of the seized stock in favour of the Government in 6A proceedings

dated 03.11.2014. The same was challenged by the petitioner by

way of an appeal under Section 6-C of the E.C. Act before the

Sessions Judge. The learned District and Sessions Judge,

Nizamabad by judgment dated 08.4.2015 dismissed the said

appeal. Hence the present Writ Petition.

2 The present Writ Petition is filed only assailing the order of

the Joint Collector. But the judgment of the District and Sessions

Judge is not under challenge. Since the judgment of the appellate

authority is not challenged, it is not for this Court to decide the

matter under Article 226 of the Constitution of India.

3 Accordingly, the Writ Petition is dismissed. No order as to

costs. Miscellaneous petitions, if any, pending in this Writ

Petition, shall also stand dismissed.

__________________________ T. AMARNATH GOUD, J.

Date: 08.7.2021 Kvsn