HARESHBHAI GOBARBHAI SHISHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms.Dharitri Pancholi, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State.

(2.) With consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the action of the respondent qua seizing of the JOHN DEERE 5055 popularly known as Excavator bearing RTO Registration No. GJ-04-AP-0685, Chasis No. 006809, engine No. 007631 and to direct the respondent authorities to release the aforesaid excavator forthwith in the interest of justice.