NARENDRAKUMAR PRAMABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for the following reliefs:

(2.) The petitioner herein is resident of village : Limbadia, Taluka : Khanpur, District : Mahisagar and engaged in business of agriculture and also using his Vehicle JCB having its registration No.GJ-34-S-0631 for levelizing the agriculture land, water pipe line to make pond for agriculture activities.

(3.) Mr. Kevalsinh B .Rathod, learned advocate appearing for the petitioner, submitted that the petitioner has prayed for a direction to consider the application dtd. 12/4/2023, preferred before the respondent No.2 for release of the vehicle JCB having its registration No.GJ-34-S-0631, lying at Bakor Police Station in view of the show cause notice dtd. 10/1/2023, under Rules 18 and 22 of the Gujarat Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017, in view of the show cause notice dtd. 10/1/2023 and the order passed thereupon dtd. 6/2/2023, which is challenged before the respondent No.2 herein by filing Appeal No.7 of 2023 (Form - K) to release the vehicle of the petitioner. The said application is duly produced at Annexure - A.