JAYSWAL YASH RAJENDRAKUMAR 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 respondents.

(3.) By this petition, the petitioner has prayed for quashing and setting aside the action of the respondent No.2 of seizing the vehicle i.e. Dumper bearing No.GJ-03-BW-8059 (hereinafter referred to as the "vehicle").