LAWS(GJH)-2020-10-163

DINESH BHARIRATHRAM BISHNOI Vs. STATE OF GUJARAT

Decided On October 12, 2020
Dinesh Bharirathram Bishnoi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) RULE. Learned APP waives service of Rule on behalf of the respondent-State.

(3.) By way of the present petition under Article 226 of the Constitution of India, the petitioner has prayed to release / handover the possession of the muddamal vehicle bearing registration No. GJ 12 Z 3480 to the petitioner.