SAJJAD AMINBHAI RAVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking relief to release the muddamal i.e. M.G.O. (L.D.O.) 1000 Ltr., which was seized and also prays to quash and set aside the orders dtd. 18/10/2022 and 5/12/2022 passed by learned Courts-below, whereby, the application for releasing the muddamal has been rejected.

(3.) Heard learned advocate for the petitioner and learned APP for the respondent - State.