BHATI SURATSINH PREMSINH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for following main reliefs:

(3.) According to the petitioner, he is the owner of the Loader No. GJ-12-BJ-3811 (hereinafter shall be referred to as "the vehicle")