SOLANKI HARIBHAI ARJANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondents.

(2.) At the outset, learned advocate Ms. Kruti Shah has submitted that the writ petition is confined to prayer No. 7(b).

(3.) The petitioner is seeking a direction on the respondent authorities to release the vehicle being Tractor Engine No. 3100FLU14A1006294F18, Chasis No. BZJDR101135353, Trolley Chasis No. AAI126712021.