KHATRI YOGESH NANDKISHORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the re - spective parties through video conferenc - ing.

(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 peti- tioner has prayed to release / handover the possession of the muddamal vehicle bearing registration No.GJ-27-BS-8736 to the peti- tioner.