ARVINDBHAI MOTIBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With consent of the learned advocates for the parties, the matter has taken up for final disposal today.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, direction and / or order for release of said vehicle - Car - Tavera (Make - General Motors India Ltd.) bearing registration No. GJ-06-EQ-8236, seized as muddamal in respect of FIR being Prohibition C.R.No.III-205 of 2017 registered with Vadi Police Station, Vadodara under sections 65 , 81 and 108 of Prohibition Act. Present petition has been preferred by the petitioner who is daughter of registered owner - Arvindbhai Motibhai Vasava as the registered owner has expired. The petitioner has produced on record Pedigree as well as affidavit dated 05.10.2020 stating that the registered owner has expired and other family members - heirs have no objection if the vehicle is handed-over to the Naynaben - daughter. Copy of the death certificate of the registered owner is also placed on record.

(3.) Heard the learned advocate for the petitioner and Mr.J.K. Shah, learned APP for the respondent-State.