ARJUNBHAI AMBUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed for quashing and setting aside the show cause notice dated 15.06.2020 issued by respondent No.2 and order dated 24.07.2020 passed by the respondent No.2. Petitioner has also prayed that the respondents be directed to release the vehicle being truck No. GJ­05­BZ­ 4044 of the petitioner.

(2.) Heard learned advocate Mr. Nitesh Jain for the petitioner and learned Assistant Government Pleader Mr. Ronak Raval for the respondents.

(3.) At the outset, learned advocate Mr. Jain appearing for the petitioner has contended that in an identical matter this Court has passed an order on 21.10.2020 in Special Civil Application No.11037 of 2020, by which, the vehicle bearing registration No.GJ­05­BZ­7237 for which also FIR is filed on 13.06.2020 before Jetpur Pavi Police Station, copy of which is placed on record at page 16/A of the compilation, has been released on certain terms and conditions. Learned advocate has referred the said order, copy of which is placed on record at page 29. It is, therefore, urged that similar order be passed by this Court in the present matter. It is further submitted that against the said order, till date no appeal is filed by the respondents before the Division Bench of this Court.