AYAJKHAN JIKARKHAN YUSUFAJAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner prayed for quashing and setting aside the action of the respondent no. 2 of seizing the vehicle i.e. Tata Hitachi Machine bearing registration No.GJ-10-AF-0104.

(2.) Heard learned advocate Ms. Kruti M. Shah 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.