DEBABHAI PARBATBHAI ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner has submitted that he has filed draft amendment for correcting the name of the petitioner as Devabhai Parbatbhai Odedara instead of Debabhai Parbatbhai Odedara. Draft amendment is not on record. Registry is directed to correct the name of the petitioner as Devabhai Parbatbhai Odedara instead of Debabhai Parbatbhai Odedara, before issuing writ of this order without fail.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, direction and / or order for release of said vehicle - Tata Truck LPT bearing registration No. GJ-11-Z-3699, seized as muddamal in respect of FIR being Prohibition C.R.No.III-142 of 2019 registered with Ranavav Police Station, Porbandar under sections 65(E) and 98(2) of Prohibition Act.

(3.) Heard the learned advocate for the petitioner and Mr.J.K. Shah, learned APP for the respondent-State.