ANISBHAI ABDULGANI TALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. K.M.Antani waives service of notice of rule for the respondents-State.

(2.) With the consent of the learned advocates appearing for the respective parties, matter is taken up for final hearing today. By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed to issue appropriate writ, order or direction for releasing the vehicle being Truck bearing No. GJ-20-V-6309 of the ownership of the petitioner which has been detained by the respondents under the Gujarat Mineral (Prevention of Illegal Mining, Storage and Transportation) Rules, 2017.

(3.) Mr. Mansuri, learned advocate for the petitioner states that the vehicle was detained without any seizure memo. The petitioner made a representation on 22.06.2020 but the petitioner has not committed any offence and therefore requested for releasing the vehicle. The petitioner is aggrieved by the authority's action of seizing the vehicle on 27.02.2020 and notice for compounding the offence issued on 18.03.2020.