PARAGBHAI PURSOTTAMBHAI KANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jitendra Sadhwani, learned advocate appearing for the petitioner and Ms. Dharitri Pancholi, learned AGP appearing for the respondent - State.

(2.) This petition is filed under Article 226 of the Constitution of India prayed to release vehicle of the petitioner seized by the authority on production of bond as provided under Rule 12 of the Gujarat (Prevention of Illegal Mining, Transportation and Storage) Rules 2017.

(3.) The petitioner has prayed for the following reliefs :-