BALU @ DINKAR BABURAO TAMBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Mr Deshpande, A.G.P. waives notice on behalf of the RespondentState. By consent, Rule made returnable forthwith.

(3.) This petition, in substance, takes exception to the Inspection Note dated 2 nd August, 2012 which is the basis for detaining Truck No.MH43E6861. The petitioner asserts that the said vehicle belongs to him. The Authority has seized the said vehicle even though the petitioner had produced the relevant documents. The Authority has unjustly refused to release the vehicle in question.