PATEL GIRISHCHANDRA SOMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. K.M. Antani, learned Assistant Government Pleader waives service of rule for the respondent - State. Heard Ms. Kruti Shah, learned advocate for the petitioner and Mr. K.M. Antani, learned Assistant Government Pleader, for the respondent - State.

(2.) In this petition under Article 226 of the Constitution of India, the prayer in the petition is that the respondents be directed to decide the application for release of vehicle bearing no. GJ17UU-4618.

(3.) It is not in dispute that the FIR pertaining to the vehicle has been registered under the provisions of the Mines & Minerals (Development & Regulation) Act, 1957. Hence, the vehicle would be a subject matter of the FIR that is registered. The vehicle has been seized as muddamal by the police authorities.