Jivanbhai Narshibhai Chauhan vs State Of Gujarat
2021 Latest Caselaw 13526 Guj

     C/SCA/12632/2021                                ORDER DATED: 06/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/SPECIAL CIVIL APPLICATION NO. 12632 of 2021
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                        JIVANBHAI NARSHIBHAI CHAUHAN
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR RAJESH O GIDIYA(5222) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                               Date : 06/09/2021
                                ORAL ORDER

Heard, Mr. Rajesh Gidiya, learned advocate appearing for the petitioner. It is submitted that the Mamlatdar, Bhavnagar, has issued seizure order dated 11.05.2021, wherein, the vehicle of the petitioner has been ordered to be seized till further orders. The petitioner filed his reply. The order dated 11.05.2021 was followed by two notices dated 01.06.2021 and 21.06.2021. Reliance is placed on the order of this Court dated 26.08.2020 passed in Special Civil Application No.9203 of 2020 as well as order dated 06.08.2021 passed in Special Civil Application No.10734 of 2021. Further reliance is also placed on the judgment in case of Mansukh Alias Ravji Gorasiya V/s State of Gujarat rendered in Letters Patent Appeal No.717 of 2020 and other allied matters. It is submitted that this Court, while allowing the writ petition deleted the condition of furnishing of continuing bank guarantee.

Having regard to the submissions, issue Notice returnable on 14.09.2021. Direct service is permitted.

(SANGEETA K. VISHEN,J) URIL RANA