JILESHBHAI RAMESHBHAI BAROCHIYA 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(c).

(3.) The petitioner is seeking a direction on the respondent No.4 to release the vehicle being HYUNDAI EXCAVATOR GJ-14 M 5698, Chassis No.Q401D00485, Model-R 140 LC 9 which was seized by the respondent No.4. The respondent No.2 has issued a show cause notice dtd. 17/6/2022 for payment of penalty.