KABABHAI MERABHAI SANIYA 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. Tractor-Loader Chassis No. MEA9D753AL1260080 (hereinafter referred to as 'the vehicle in question') The respondent No.2 has seized the said vehicle on 8/10/2020 and show cause notice came to be issued on 4/11/2020.