DILIPBHAI BACHUBHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Ms. Dharitri Pancholi 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 3 unit of crushing machines with motor and 1 Generator Machine owned by the petitioner.

(3.) It is the case of the petitioner that the petitioner is the owner of the 3 unit of crushing machines with motor and 1 Generator Machine. On 14/3/2022, the respondent No.2 had carried out inspection and seized the said machines and kept in the custody of Sarpanch, Ghatvad Gram Panchayat.