Puri Vijaya Lakshmi vs The State Of Telangana, Rep. By Its ...
2023 Latest Caselaw 3629 Tel

        HON'BLE SRI JUSTICE J. SREENIVAS RAO

             WRIT PETITION No. 33572 of 2015

ORDER:

The present Writ Petition is filed seeking the following

relief:-

"to issue an appropriate writ order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the seizure of the stocks of the petitioner consequently issued 6A Case No.A7/254/CS/2014, dated 8.5.2015 issued by the 2nd respondent to confiscate the seized stocks of 105 Qlts. Rice valued Rs.1,57, 500/- is null and void without any power or authority under law".

2. Heard learned counsel for the petitioner and

learned Assistant Government Pleader for Civil Supplies

appearing on behalf of respondents.

3. During the course of hearing, learned counsel for

the petitioner fairly submits that the issue raised in this Writ

Petition is squarely covered by the judgment of this Court in

W.P.No.40429 of 2017 and batch, dated 02.12.2020, and the

same is not disputed by the learned Assistant Government

Pleader for Civil Supplies.

4. In view of the above, following the aforesaid

judgment of this Court in W.P.No.40429 of 2017 and batch,

dated 02.12.2020, in terms thereof, the writ petition is

allowed. No costs.

Pending miscellaneous applications, if any, shall stand

closed.

_______________________________ JUSTICE J. SREENIVAS RAO

Date: 06.11.2023 Smk

Note:

The Registry is directed to enclose a copy of the order, dated.02.12.2020, in W.P.No.40429 of 2017 and batch to this order.