Manoj Kumar Nirala vs The State Of Bihar
2021 Latest Caselaw 6309 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.24970 of 2019
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Manoj Kumar Nirala son of Ram nath Sahani, resident of village- Patepur P.S. Kartahan, District Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar through Home Secretary Govt. of Bihar, Old Secretariat, Patna.

2. The District Magistrate, Vaishali at Hajipur.

3. The Superintendent of Police, Vaishali, Hajipur.

4. The District Transport Officer, Vaishali at Hajipur.

5. The Officer in-charge, Mahua Police Station, District Vaishali.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Awadhesh Kumar Singh, Advocate For the Respondent/s : Mr. Manish Kumar, GP ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 21-12-2021

Heard learned counsel for the parties.

The vehicle of the petitioner was seized pursuant to the

proceedings initiated under the Essential Commodities Act. Since

the Collector, Vaishali has initiated the proceedings against the

petitioner for confiscation of the vehicle, the petitioner has already

filed an application for release of the vehicle before the Collector.

According to him, the same has been pending since long but no

decision has been taken.

Patna High Court CWJC No.24970 of 2019 dt.21-12-2021

We dispose off the writ petition with a direction to the

Collector, Vaishali to decide the application, if any pending before

him, for release of the vehicle at the earliest in any case not later

than one month.

(Rajan Gupta, J)

( Mohit Kumar Shah, J)

Anjani/-

AFR/NAFR
CAV DATE              N.A.
Uploading Date        22.12.2021
Transmission Date     N.A.