CHAUDHARY ALKESHBHAI JODHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Ms. Dharitri Pancholi waives service of notice of rule on behalf of the respondent No.1.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for release of his vehicle bearing registration No. GJ-27-TT-4395 owned by the petitioner.

(3.) It is the case of the petitioner that the petitioner is the owner of the vehicle bearing registration No. GJ-27-TT-4395. On 15/9/2022, the respondent No.2 had seized the said vehicle and a show cause notice was issued stating that the said vehicle was involved into illegal excavation of approx 35 MT simple sand and thereby imposed total penalty as compounding fee of Rs.2,79,844.00.