(1.) Rule returnable forthwith. Learned APP waives service of notice of rule of rand on behalf of respondent State.
(2.) The present petition is filed under Article 226 of the Constitution of India for the purpose of seeking following reliefs :
(3.) The case of the petitioner is that the petitioner is the owner of Hitachi Machine bearing registration No.GJ-14-M-7575 which came to be purchased from one Devendrasinh Rana and is carrying on the business of transportation and earning his bread and butter by plying this Hitachi machine in question for transportation.