Kamlesh Singh vs The State Of Bihar
2021 Latest Caselaw 533 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.8526 of 2020
     ======================================================

Kamlesh Singh, aged about 46 years, (Male), Son of Parshuram Singh Resident of Village- Balbhadrapur, P.S.- Kargahar, District- Rohtas.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Forest and Environment, Bihar, Patna.

2. The District Magistrate, Rohtas at Sasaram.

3. The Divisional Forest Officer-cum- Authorized Officer, Rohtas Forest Division- Sasaram, District- Rohtas.

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

For the Petitioner/s : Mr. Rajani Kant Singh, Advocate For the State : Mr. Sanjay Kumar Tiwari, AC to GA 11 ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 01-02-2021

The matter has been heard via video conferencing.

2. Heard Mr. Rajani Kant Singh, learned counsel for the

petitioner and Mr. Sanjay Kumar Tiwari, learned AC to GA 11 for

the State.

3. The petitioner has moved the Court for the following

reliefs:

"That the petitioner craves indulgence of this Hon'ble Court for issuance of an appropriate writ in the nature of mandamus or any other writ/writs, order/orders, direction/directions, command/commands directing the respondent no. 3 to release the Truck bearing Registration No. JH02L 7711 in favour of the petitioner in connection with Confiscation Case No. 74 of 2020 Patna High Court CWJC No.8526 of 2020 dt.01-02-2021

arising out of Forest Case No. 55 of 2020 to the satisfaction of Learned Divisional Forest Officer cum Authorised Officer, Rohtas Forest Division, Sasaram, District-Rohtas within a specified period."

4. Learned counsel for the petitioner submitted that

during the pendency of the writ application, final order has been

passed in Confiscation Case No. 74 of 2020. Accordingly, prayer

was made that the writ petition be disposed off with liberty to the

petitioner to prefer statutory appeal before the appropriate

authority.

5. In view thereof, as prayed for by learned counsel for

the petitioner, the writ petition stands disposed off with liberty to

pursue the forum available to him under law against the final order

passed in Confiscation Case No. 74 of 2020 arising out of Forest

Case No. 55 of 2020.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T