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Judgment
Bela M. Trivedi, J
Heard learned advocate Mr. N.V. Gandhi for the petitioner and learned AGP Mr. Utkarsh Sharma appearing on advance copy for the respondent
authorities.
After arguing for sometime, learned advocate Mr. Gandhi for the petitioner submitted that at present his purpose would be served if the respondent
No. 2 is directed to decide the application of the petitioner dated 31.05.2021 (Annexure â€" D) within a stipulated time period. Learned AGP Mr.
Sharma has no objection if the respondent No. 2 is accordingly directed to decide the application of the petitioner.
In view of the above, without going into the merits of the case, it is directed that the respondent No. 2 shall decide the application of the petitioner
dated 31.05.2021 (Annexure â€" D) in respect of release of the detained truck in accordance with law and as expeditiously as possible, preferably
within a period of two weeks from the date of receipt of copy of this order.
Subject to the afore-stated direction, the petition stands disposed of. Direct service is permitted.