KADIYABHAI RADATIYABHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner does not press the note fled for speaking to minutes with a view to file appropriate application seeking appropriate modification in the order dtd. 22/7/2022.

(2.) In view of the above, the note fled for Speaking to Minutes is disposed of as not pressed.

(3.) At the outset, learned advocate Ms. Siddhi Vadodariya appearing for the petitioner has submitted that the petitioner is ready and willing to deposit an amount of Rs.25,000.00 with the Deputy Conservator of Forest and upon such deposit, the vehicle Tractor Trolley bearing registration No. GJ-01-LU-5185 may be released. She has placed reliance on the order dtd. 25/4/2018 passed in Special Civil Application No. 6358 of 2018.