SANDESH HIRAJI KHALAPKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Ms. Kruti M. Shah, learned counsel appearing for the appellant and Mr. A.N. Shah, learned Assistant Government Pleader appearing for the respondents.

(2.) LEARNED counsel for the parties agree that this appeal can be disposed of at the admission stage itself without calling for affidavit-in-reply. In view of the statement made by learned counsel for the parties, we have taken up this appeal for final disposal.

(3.) WE have gone through Rule 18 of the Gujarat Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2005. Rule 18 is extracted below for ready reference :- Power to release property seized on