PRAJAPATI JASHVANTBHAI LAXMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Madangopal, learned advocate appearing for Mr.Prajapati, learned advocate for the applicant and Ms.Thakker, learned APP for the respondents through Video Conferencing.

(2.) RULE. Ms.Thakker, learned APP waives service of notice of rule for the respondents. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 226 and 227 of the Constitution of India for releasing the vehicle i.e. MARUTI SUZUKI ECO CAR bearing Registration No.GJ-01-DV-0242.