HITENDRASINH GHANSHYAMBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) It is the case of the petitioner that on 08.06.2021, on a surprise checking carried out by respondent No.4 at Wadhvan Highway, the vehicle of the petitioner was found overloaded with 3.540 MT of black trap mineral without royalty pass and as such, the authorities have detained the vehicle in question and kept in custody. It is submitted that several requests have been made before the authority, but so far the same have not been responded, which has constrained the petitioner to approach this Court by way of present petition under Article 226 of the Constitution of India.

(3.) When the matter is taken up for hearing, pursuant to the notice having been issued, learned Assistant Government Pleader Mr. Manraj Barot has stated that he has received instructions to appear on behalf of the respondent authority.