BABUBHAI SHOBHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Issue Rule, returnable forthwith. Ms.Urmila Desai, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(3.) By this petition, the petitioner, inter alia, has prayed for direction for releasing the vehicle bearing tractor No.GJ-21-T-8216 of the ownership of the petitioner, which was seized by the respondents.