AZAD SAHID KHAN 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 fine in terms of the impugned notice.