SALMAN ILLIYAS KHA PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) In the present petition a declaration is sought that the action on the part of the respondent No.5-Police Station Officer in seizing the vehicle in question is illegal and contrary to law. Further the petitioner is seeking to quash and set aside the order dtd. 20/10/2022 passed by respondent No.4-Tahsildar and order dtd. 22/11/2022 passed by respondent No.3-Sub-Divisional Officer, being illegal. Brief facts of the present case are as under :