SABURBHAI JHERABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Sangeeta N. Pahwa, with Mr.Deepak Thakkar, for M/s.Thakkar and Pahwa, learned counsel for the petitioner and Mr.Manan Mehta, learned Assistant Government Pleader for the respondent authorities on advance copy.

(2.) Rule. Learned counsel appearing for the respondents waive Rule.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged order dated 12.03.2015, whereby 35 pieces of teak wood which were seized as muddamal from the Tractor bearing Registration No.GJ -17 -D -6639 and Trolley bearing Registration No.GJ -17 -Y -1608 of the petitioner, hence, both Tractor and Trolley were ordered to be confiscated along with woods and has further ordered that the goods so confiscated be disposed of by way of auction.