RAMJIBHAI HEMRAJBHAI KATARMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This present petition is filed under Articles 14, 19, 21 and 226 of the Constitution of India with following prayer:

(2.) The petition pertains to release of vehicle which appears to have been seized under the provisions of Gujarat Mineral (Prevention of Illegal Mining, Storage and Transportation) Rules, 2017 (herein after referred to as Rules of 2017) for it being involved in transporting mineral / illegal mining.

(3.) Learned Advocate for the petitioner under instructions submitted that the petitioner is ready and willing to comply with the provisions and also ready and willing to pay the penalty amount without the compounding penalty and also ready and willing to undertake before this Court that forthwith, the amount that may be specified by the Authority after completion of entire proceedings at the departmental level or upon the completion of the trial, if any.