NEHALKUMAR BIPINKUMAR RATHOD Vs. STATE OF GUJARAT

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-18-AB-5570 to the petitioner.