PITAMBARBHAI DIPABHAI PARDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order/ action of respondents on locking/closing down online royalty account of vehicle being Truck bearing registration no.GJ-21- V-0612 with a further prayer to direct the respondents to unlock the said account immediately.

(3.) Ms. Kruti M. Shah, learned advocate for the petitioner submitted that the vehicle in question is used by the petitioner for transportation of minerals for which he is having valid lease.