RAJENDRAKUMAR MANEKLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Article-226 of the Constitution of India, the petitioner herein has prayed for the following reliefs:

(2.) Heard Mr. Maulik Nanavati, learned advocate appearing for Ms. Namrata Chauhan, learned advocate appearing for the petitioner and Mr. Trupesh Kathiriya, learned Assistant Government Pleader appearing for the respondent - State.

(3.) At the outset, Mr. Maulik Nanavati, learned advocate for the petitioner submits that Rule 43 of the Gujarat Minor Minerals Concession Rule, 2017, duly produced in the petition, is not applicable to the facts of the present case and does not press the same. It was submitted that the facts of the present petition are governed by Rule 5(4) of the Gujarat Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules of 2017.