SATISHBHAI HIMMATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Hardik Mehta waives service of notice of rule on behalf of the respondents.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for release of the vehicles belonging to the petitioner being JCB (i) Vehicle No. GJ-16-W-1114 (Tata Motora 2518) and (ii) GJ- 16-BS-1529 (JCB 3DX).

(3.) It is the case of the petitioner that the petitioner is engaging a business of sand leveling and transportation and is using the two vehicles, namely (i) Vehicle No. GJ- 16-W-1114 (Tata Motora 2518) and (ii) GJ-16-BS-1529 (JCB 3DX) that while the petitioner supports the two vehicles and engaged in the ongoing work of filling of the pits, Mines Supervisor from the office of the respondent No.2 i.e. Assistant Geologist seized the aforesaid two vehicles of the petitioner on 7/7/2022, and issue seizure memo to the petitioner.