SAROJBEN BIPINKUMAR DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates for the respective parties, the petition is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Ms.Urmila A. Desai, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent.

(3.) By this petition, the petitioner has prayed for quashing and setting aside the notice dtd. 24/6/2021 issued by the respondent No.2 so also the action seizing the vehicle i.e. Truck bearing Registration No.GJ-07-YZ-6417 under the provisions of the Gujarat Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 (hereinafter referred to as the "Rules of 2017").