DHARMENDRABHAI HARDASBHAI SUDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Ms. Dhwani Tripathi waives service of notice of rule on behalf of the respondent No.1.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for release of his L and T Komatsu PC-200, Chassis No.NL17481, Engine No-20385012W owned by the petitioner.

(3.) It is the case of the petitioner that the petitioner is the owner of the L and T Komatsu PC-200, Chassis No.NL17481, Engine No-20385012W. On 24/5/2022 and 31/5/2022, the respondent No.2 had carried out inspection and seized the said machines and kept in the custody of respondent no. 3.