ASHOKJI GOPIJI VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Rohan Shah waives service of notice of rule on behalf of the respondent No.1.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for release of his vehicle bearing Tractor having registration No. GJ-18-H-5610 owned by the petitioner.

(3.) It is the case of the petitioner that the petitioner is the owner of the vehicle being Tractor having registration No. GJ-18-H-5610. On 26/1/2018, the respondent No.2 had seized the said vehicle by merely stating that the vehicle was found transporting ordinary sand.