MENANDBHAI PUNJABHAI ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioner herein has challenged the action of the concerned respondent authority of showing the status of the vehicle in the 'Vahan Portal' as blacklisted, owned by the petitioner bearing Truck No. GJ-11-Z- 4563 (for short 'vehicle in question') and the action of the respondent authority in locking / closing down the online royalty account of the vehicle in question of the petitioner herein is without following due process of law.

(2.) Mr. Jay Shah, the learned advocate appearing for Ms. Kruti M. Shah, learned advocate appearing for the petitioner herein submitted that the aforesaid exercise undertaken by the concerned respondent authorities was without following due process of law. The same is in gross violation of the principles of natural justice and the action of locking / closing down the online royalty account of the vehicle in question is in violation of Rule-5(4) of the Gujarat Minerals (Prevention and Illegal Mining, Transportation and Storage) Rules, 2017. Mr. Shah, the learned advocate submitted that the petitioner herein has also paid dues with respect to the Motor Vehicles Tax of Rs.63,987.00 dtd. 22/6/2023 and e-challan compounding fee deposit receipt of Rs.26,000.00 dtd. 22/6/2023.

(3.) Mr. Niraj Sharma, learned Assistant Government Pleader appearing for the respondent-State, was not in a position to controvert the submissions advanced by the learned advocate appearing for the petitioner.