FIROJBHAI MAHEBUB SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule Learned AGP Shri Bhargav Pandya waives service of rule for the respondents.

(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 Illegal Mining, Storage and Transportation) Rules, 2005 (hereinafter referred to as 'the Rules') 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 may be decided and the said vehicle of the petitioner may be released, on the grounds stated in the application.

(3.) Heard learned advocate, Ms. Shah for the petitioner and learned AGP Shri Pandya for the respondents.