PRAFULBHAI RAMBHAI CHODVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of rule for and on behalf of the respondents.

(2.) The petitioner is seeking a direction on the respondent No.2 to release the vehicle being Truck No.GJ-21-V-0233, which was seized by the respondent No.3. The respondent No.2 issued a show cause notice dtd. 26/12/2022 and passed an ex-parte order dtd. 4/1/2023 imposing the penalty of Rs.1,24,643.00 upon the petitioner, in flagrant violation of principles of natural justice.

(3.) The brief facts of the case are as under: