STATE OF GUJARAT Vs. NAVDURGA INFRASTRUCTURE

JUDGEMENT

(1.) IN this appeal, State of Gujarat seeks to challenge judgment and order dated 28.01.2010 passed by learned Single Judge in Special Civil Application No.409 of 2010, whereby, learned Single Judge disposed of the writ petition directing Collector, Gandhinagar original respondent No.2 to handover possession and custody of four trucks of the ownership of respondent herein original petitioner bearing truck Nos.GJ -18 -AT -8201, GJ -18 -AT -9074, GJ -18 -X -9625 and GJ -18 -AT -9407.

(2.) FACTS relevant for the purpose of deciding this appeal can be summarised as under :

(3.) HAVING heard learned counsel appearing on behalf of respective parties, having perused the record of the case and having gone through the impugned judgment and order passed by the learned Single Judge, we are convinced that no case for interference in this appeal has been made out. The contention of the appellant appears to be too technical. Besides these, the four trucks which were seized are not of the ownership of the original petitioner i.e. respondent herein, but, they are of the ownership of different persons who are noway concerned with the business of transportation of clay as such.