NADIMALI SHAUKATALI HIMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

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

(3.) 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.