NINAMA LAXMANBHAI RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India, seeking release of muddamal car bearing R.T.O. Registration No. GJ-01-RE-7306.

(3.) ***