MYJARBHAI BHIKHUBHAI ULVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . By way of this petition under Article 226 of the Constitution of India, the petitioner prayed to release of vehicle being TATA Truck bearing registration No.GJ-25-u-66264591 seized by the respondent No.2 and to direct the concerned authority to accept the bond from the petitioner as per the Rules and release the vehicle.

(2.) . Heard learned advocate Ms.Dhruti Pandya for Ms.Kruti Shah, learned advocate for the petitioner and Mr.Sahil Trivedi, learned Assistant Government Pleader for respondent - State.

(3.) . By the consent of learned advocates for the parties, the matter is taken up for final hearing. Hence, Rule. Mr.Sahil Trivedi, learned Assistant Government Pleader waives service of rule on behalf of respondent State authorities.