Telangana High Court
Aitha Srikanth vs The State Of Telangana on 1 December, 2025
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No.35510 of 2025
THE 1ST DAY OF DECEMBER, 2025
Between:
Aitha Srikanth
...Petitioner
AND
The State of Telangana and three others.
...Respondents
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THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No.35510 of 2025
ORDER:
The Writ Petition is filed seeking a Writ of Mandamus declaring seizure of stock of 165.70 quintals of rice from the petitioner under Panchanama dated 14.11.2025 in F.I.R No.359 of 2025 as arbitrary and illegal.
2. Heard learned counsel for the petitioner and learned Government Pleader for Civil Supplies appearing for respondents No.1 to 3 and perused the entire material on record.
3. Learned counsel for the petitioner submitted that the subject rice is not PDS rice and under a misconception that it is PDS rice, the same has been seized by the authorities. It is submitted that the petitioner is the absolute owner of 165.70 quintals of commercial rice seized by respondent No.4 on 14.11.2025. The respondents have seized the stock purely on suspicion without verification or laboratory analysis to establish that the rice is PDS rice. Respondents have not initiated confiscation proceedings before the District Collector under Section 6-A of the Essential Commodities Act nor have they produced the seized stock.
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4. In view of the above submissions, this Court is inclined to grant interim custody of the rice which was seized by the authorities on the following terms. The respondents are directed to release the seized stock of 165.70 quintals of rice, subject to the condition of the petitioner furnishing immovable property security equivalent to the value of the stock of rice, to respondent No.2. The release of stock of rice shall be subject to the outcome of the confiscation proceedings under Section 6-A of the Essential Commodities Act, 1955. The petitioner is directed to appear before the authorities and cooperate for the early conclusion of the proceedings under Section 6-A of the Essential Commodities Act, 1955.
5. With the above directions, this Writ Petition is disposed of. There shall be no order as to costs. Miscellaneous applications, if any, pending in this Writ Petition, shall stand closed.
___________________________ JUSTICE T. MADHAVI DEVI Date: 01.12.2025 NOTE: Issue C.C. by 02.12.2025 B/o.
PNS TMDJ wp_35510_2025 4 HON'BLE SMT. JUSTICE T. MADHAVI DEVI WRIT PETITION No.35510 of 2025 Date: 01.12.2025 NOTE: Issue C.C. by 02.11.2025 B/o.
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