KOHITOOR TRANSPORT LLP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Writ Application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) We take note of the order passed by a coordinate Bench of this Court, dated 23rd October, 2019, which reads thus:

(3.) While issuing rule, this Court directed that the vehicle as well as the goods be released upon payment of the tax, fine or penalty, if held liable to be paid, in terms of the impugned notice.