OMPRAKASH GANGOTRIPRASAD JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .H.M. Jadeja, learned counsel for the petitioner and Mr.L.R. Pujari, learned Assistant Government Pleader for the respondent State.

(2.) OMPRAKASH Gangotriprasad Jaiswal petitioner herein, has filed this writ application challenging the order dtd.12/8/1992 passed by the Collector, Vadodara in Case No.SP/ENFO/B/Case.Reg.No.22 and the order dtd.14/7/1995 passed by the Joint Secretary, Food and Civil Supply Department, Gandhinagar in Case Sr.No.APL/1092/3018/J.

(3.) SHORT facts necessary for disposal of the present writ application are that on 15/10/1991, Additional Collector, Dabhoi intercepted Truck No.GJ -6 -C -5370 and found that 65 bags of wheat, which were to be distributed at fair price shop, were being transported illegally to some other place. He accordingly seized the goods and the vehicle, thereafter, notice was issued to the petitioner to show cause that why the goods and the vehicle be not confiscated. Notice was issued to the petitioner as the Tempo Truck belonged to him.