CHAMPABEN CHONDABHAI DHORIYA Vs. STAET 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.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for following reliefs:

(3.) According to the petitioner, she is the owner of the Tractor vehicle being Registration No. GAE-6040, Chasis No. NXB751642, Engine No. NXCO45310.