GUNVANTBHAI VALJIBHAI HIRPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondents. Learned advocate for the petitioner does not press prayer No.7(C) of the writ petition.

(2.) The petitioner is seeking a direction on the respondent authorities to release the vehicle being Truck No.GJ-06-TT-8211, Chasis No.30EC7J011285, which is of the ownership of the petitioner.

(3.) The brief facts of the case are as under: