BHAVIN JAIGOVIND AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final disposal.

(2.) Issue rule, returnable forthwith. Mr J.K. Shah, learned Assistant Government Pleader waives service of notice of rule for the respondents.

(3.) The petitioner, is aggrieved by the action of the respondents in placing the motor vehicle, bearing registration no.MH-02-EE-0999 (hereinafter referred to as "the vehicle") in the 'black list'. The petitioner has also prayed for direction to the respondents to issue no use certificate in respect of the no objection certificate (hereinafter referred to as the 'NOC') issued by the Motor Vehicles Department, Maharashtra. The petitioner has also prayed for refund of Rs.9,53,497.00 levied and collected by the respondent from the petitioner; however, Mr Mitul K. Shelat, learned advocate with Mr Dharmesh M. Devnani, learned advocate for the petitioner, does not press the said prayer.