SANDIPSINH DILIPSINH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Kruti Shah appearing on behalf of the writ applicant and learned AGP Ms.Dharitri Pancholi appearing on behalf of the respondent State.

(2.) The writ applicant herein is constrained to challenge the impugned order dtd. 17/8/2020 for not directing to release the vehicle bearing Registration No.JCB GJ-23-BC-0039 inspite of the fact that the writ applicant has already paid the compounding fees by Challan of Rs.3,54,077.00. The said vehicle came to be seized on 14/11/2018.

(3.) Being aggrieved by the said seizure, the writ applicant approached this Court by filing Special Civil Application No.19246 of 2018 and by the order dtd. 13/2/2019, the Coordinate Bench directed the authority to release the vehicle on receipt of the undertaking to the effect that if the competent Court finds that the petitioner has committed the alleged offence, he may deposit amount of penalty before the Court and the petitioner was also put to condition not to transfer the vehicle for the period of six months. It was also kept open to proceed under the provision of the Gujarat Mineral (Prevention of Illegal Mining Storage and Transportation)Rules, 2017.