MINALBEN SATISHBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of rule for and on behalf of the respondents.

(2.) At the outset, learned advocate Ms.Kruti Shah has submitted that the writ petition is confined to prayer No.7(c).

(3.) The petitioner is seeking a direction for releasing the vehicle No.GJ-36-T-8877, Chassis No.MA1VDAPGDH6D48774, which was seized by the respondents and further or quashing and setting aside the seizure memo dtd. 13/5/2022 and show cause notice dtd. 21/5/2022 issued in connection with the aforesaid vehicle.