HARESHBHAI NATHUBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Ms. Shah, learned advocate for the petitioner, and Mr. Shah, learned AGP, for the respondent � State Government. Rule. Mr. Shah, learned AGP, waives service of rule for the respondent � State Government.

(2.) IN present petition, the petitioner has prayed that:-

(3.) IN light of abovementioned facts, Ms. Shah, learned advocate for the petitioner, has submitted that the petitioner's vehicle is seized and despite requests and though the petitioner is ready and willing to complete all the formalities in accordance with the provisions, the respondents have not taken any action to release the vehicles. She has also submitted that though the petitioner had in support of his request submitted decisions of this Court before the respondent authorities for consideration, viz. decision dated 11.10.2012 passed in LPA No.1168 of 2012 and the order dated 19.10.2012 passed in SCA No.12314 of 2012, the respondents have not accepted petitioner's request.