SHOBHABEN RAMESHBHAI MAKAVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to forthwith release of vehicle bearing registration No.GJ-10-U-8925 seized by the respondent authority.

(2.) Heard learned advocate Mr. Hirenkumar M. Niyalchandani for the petitioner and learned Assistant Government Pleader Mr. Hardik Mehta for respondent - State.

(3.) By the consent of learned advocates for the parties, the matter is taken up for final hearing. Hence, Rule. Learned AGP Mr.Hardik Mehta waives service of rule on behalf of respondent State authorities.