AMRATBHAI MAHADEVBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates for the respective parties, the petition is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Ms.Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent.

(3.) By this petition, the petitioner has prayed for direction for quashing and setting aside the seizure memo dtd. 11/6/2021 issued by the respondent. Further direction has been prayed for release of the vehicle bearing registration No.GJ-09-AV-7883, of the ownership of the petitioner.