VIJAY BISHNOI, J. - (1.) THE petitioner - Marwar Tourist Driver Welfare Association has filed this writ petition while praying the following reliefs: - "a. the respondents may kindly be directed to release vehicles of members of petitioner association acquired through Annexure 3. b. the respondents may kindly be directed to not to pass any penal order against the members of petitioner association. c. the respondents may kindly be directed to not to cancel All India Tourist Permit granted to the members of petitioner association without following the due procedure of law. d. any other relief considers just and proper be granted in favour of the petitioner. e. the Writ petition may be allowed with costs."
(2.) THE grievance raised by the petitioner in this writ petition is in respect of seizure of the vehicles by the respondents for the purpose of conducting State Assembly Election 2013. It is contended by the learned counsel for the petitioner that the respondent -authorities have no jurisdiction to seize the vehicles belonging to the members of petitioner -association and they are illegally carrying out the seizure operation. It is further contended by the learned counsel for the petitioner that the respondents are seizing the vehicles of the members of the petitioner -association without following the procedure prescribed under the law and the said action of the respondents is liable to be quashed and set aside. On the strength of above arguments, the learned counsel for the petitioner has prayed that the respondents may be restrained from seizing the vehicles of the members of the petitioner -association and further may be directed to release the vehicles seized by it in connection with election duties.
(3.) AFTER hearing learned counsel for the petitioner and after going through the writ petition as well as the material placed on record, this Court is of the opinion that the petitioner -association is not entitled to get any relief as claimed in the writ petition.;