MANJULABEN HARISHBHAI OAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates for the respective parties, the captioned writ petition is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Mr. Ishan Joshi, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(3.) By this petition, under Article 226 of the Constitution of India, the petitioner has, inter alia, prayed for direction for releasing the vehicle being Truck bearing No.GJ-21-W-2520 (hereinafter referred to as "the vehicle") of the ownership of the petitioner, seized by the respondent.