ASHABEN RAJESHBHAI PANSURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Dharitri Pancholi, the learned AGP waives service of notice of rule for the respondents.

(2.) This writ-application is filed under Article 226 of the Constitution of India by the writ-applicant seeking for the following reliefs which are produced thus :-

(3.) It is the case of the writ-applicant that, the writ- applicant is owner of the vehicle i.e. Truck No.GJ-05-BX-5110 (hereinafter referred to as 'the vehicle in question') The respondent No.4 has seized the said vehicle on 3/3/2022 and show cause notice came to be issued on 11/3/2022.