DABHI DIGVIJAYSINH MAHIPATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Maunish Pathak, learned advocate for the applicant has tendered a draft amendment. Amendment is allowed in terms of the draft. Same shall be carried out forthwith.

(2.) On the facts and in the circumstances of the case and with the consent of the learned advocates for the respective parties, the petition is taken up for final disposal.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner seeks direction to the respondents to release / handover the Maruti Alto 800 Lxi Car bearing registration number GJ- 38-B-4291, having Chassis number MA3EUA61S00B70141 (hereinafter referred to as the 'vehicle in question') to the petitioner by imposing suitable conditions.