JIGNESHKUMAR DASHRATHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soaham Joshi, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondents.

(2.) Having regard to the controversy involved in the present case, which lies in a very narrow compass, with the consent of the learned advocates for the parties, the petition was taken up for hearing today.

(3.) By this petition, the petitioner seeks a direction restraining the respondents from taking any coercive or penal action against the petitioner under the Motor Vehicles Act, 1988 pursuant to the checking memo issued by the third respondent Regional Transport Officer, Bhuj and further seeks grant of easy installments.