ILYASBHAI HUSAINBHAI DAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, wherein the petitioner has prayed that respondent No.2 be directed to release the vehicle i.e. Truck bearing registration No.GJ-05-AT-0393.

(2.) Rule. Mr.Rohan Yagnik, learned Assistant Government Pleader, waives service of notice of Rule for the respondents. With the consent of the learned counsel for the respective parties, the petition is being heard and decided finally.

(3.) Heard Ms.Kruti M. Shah, learned advocate for the petitioner and Mr.Rohan Yagnik, learned Assistant Government Pleader for the respondents.