PARULBEN GIRISHBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. K.M.Antani waives service of notice of rule for the respondents-State.

(2.) With the consent of the learned advocates appearing for the respective parties, matter is taken up for final hearing today. By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed to issue appropriate writ, order or direction for releasing the vehicle being Truck bearing No. GJ-03-BT-1667 of the ownership of the petitioner which is seized by the respondents.

(3.) Learned advocate for the petitioner, Mr. K.S.Chandrani has relied on an order dated 15.06.2020, passed by this court in Special Civil Application No. 7268 of 2020 wherein this court after relying on an order dated 18.04.2018 passed by the Division Bench of this court in Letters Patent Appeal No. 397 of 2018 in similar set of circumstances has released the vehicle detained therein. The relevant paragraphs read as under: