IMRAN GAFARBHAI AGEWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the issue involved in this petition, by consent of the parties, the matter is taken up for final hearing.

(2.) Hence, RULE. Learned AGP Mr.Hardik Mehta waives service of notice of rule for and on behalf of the respondents.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for release of the vehicle, i.e. Crane bearing registration no.GJ-19-M-0326 (being no.6 in the index Tata Hitachi Ex 200 LC Sr.No.2001 6604).