GIRIRAJ SINH MANUBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Shri Amit Barot waives service ofrulefortherespondents.

(2.) The present petition is filed by the petitioner under Articles 14, 19, 21 and 226 of the Constitution of India as well as under the provisions of Gujarat Mineral (Prevention of IllegalMining,StorageandTransportation)Rules, 2005(hereinafterreferredtoas'theRules')read with the provisions of Mines and Minerals (Development and Regulation) Act, 1957 (hereinafter referred to as 'the Act'), inter alia, that the representation/application of the petitioner for release of the Dumper bearing No.GJ ?13 ?AT ?3849 may be decided and the said vehicleofthepetitionermaybereleased,onthe groundsstatedintheapplication,forwhich,the certificate of registration is also produced on record.

(3.) Heard learned advocate, Ms. Kruti Shah for the petitionerandlearnedAGPShriAmitBarotforthe respondents.