TUSHARKUMAR BHARATSINH THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Kruti Shah, learned advocate for the petitioner and Mr.Kanva Antani, learned AGP for the respondent - State.

(2.) Rule returnable forthwith. With the consent of the learned advocate for the respective parties, taken up for final hearing.

(3.) The petitioner herein is the owner of two boats. On 04.03.2020, during surprise checking, the boats of the petitioner were seized. A notice dated 16.03.2020, was issued in the name of the lease holder Bhanubhai Jivrajbhai Sojithra and a copy was marked to the petitioners.