SKE TRANSOLUTIONS LLP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Sanjay Udhwani, learned AGP, waives service of notice of rule on behalf of the respondent - State. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(2.) The prayer in this petition is for a direction to release the Vehicle being Truck No.GJ-03-BY-2501 having 54.260 MT simple sand, seizure memo dtd. 9/9/2022, show cause notice dtd. 13/9/2022, owned by the petitioner which is seized by the respondent authorities.

(3.) Mr. Sanjay Udhwani, learned AGP, would submit that an FIR has been filed in the case on hand.