PARMAR BHAYABHAI BHOJABHAI 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. Mr. Krutik Parikh, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent.

(3.) By way of the present petition, the petitioner has sought direction against the respondents for release of the vehicle bearing Truck No. GJ-12-U-9712 (hereinafter referred to as "the vehicle") of the ownership of the petitioner, which has been seized and detained by the respondent No. 2. The petitioner had made application before respondent on 25/11/2020 to release his vehicle, which is still pending.