SHANTILAL CHATURBHAI PATEL 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 action of the respondent No. 5 of seizing the vehicle i.e. JCB JS 140 Sr. No. 84132244 (hereinafter referred to as "the vehicle"). Further direction has been prayed for setting aside the order dtd. 27/10/2020 and releasing the vehicle of the petitioner.