VIJAY KASHINATH GORADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Learned APP waives service on behalf of respondent-State.

(3.) By this petition, the petitioner seeks release of his vehicle having registration No. MH43AQ9191, make-Toyota Kirlosar Motor Pvt. Ltd., Model Fortuner 3.0L 2 WD MT, Colour White, year 2013, Engine No. IKDU258934, Chassis No. MBJ11JV6104012952, currently lying at RTO Test Ground, Vashi, Navi Mumbai, to the petitioner, forthwith; as well as a direction to the respondent to pay compensation of Rs. 50,000/- to the petitioner.