Sanjit Kumar @ Sanjeet Kumar vs The State Of Bihar
2021 Latest Caselaw 100 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.9849 of 2020
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Sanjit Kumar @ Sanjeet Kumar Son of Sakal Dev Ray, Resident of Village- Hanuman Nagar, Ward No.-13, P.S.- Mejarganj, District- Sitamarhi.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Excise Department, Government of Bihar, Patna.

2. The District Magistrate, Sitamarhi.

3. The Superintendent of Police, Sitamarhi.

4. The Excise Superintendent ,Sitamarhi.

5. The Excise Inspector, Sitamarhi.

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

For the Petitioner/s : Mr.Hans Lal Kumar, Advocate For the Respondent/s : Mr.Kumar Manish, S.C. 5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 11-01-2021

Heard the parties.

Petitioner has prayed for following relief (s) :-

"That by this writ application the petitioner seeks indulgence of this Hon'ble Court for appropriate writ in nature of mandamus and directing and commanding the respondent authorities to release the XL 100 Heavy Duty tough star Motorcycle bearing Reg. No.BR30W0763 in connection with C2-289/20 in favour of the petitioner, whereby and whereunder the respondent authorities have seized royal General Whisky about 21 liters and for any other relief/reliefs as your Lordships may deem fit and proper."

Petitioner has approached this Court without Patna High Court CWJC No.9849 of 2020 dt.11-01-2021

availing the statutory remedy of appeal against the impugned

order, as such, liberty is granted to petitioner to file an appeal

against the confiscation order before the appellate authority and

if any appeal is filed within 60 days then appellate authority

shall condone the delay in filing the appeal as the matter

remained pending before this Court and shall decide the appeal

preferably within 60 days from the date of its filing.

With aforesaid liberty, the writ petition is

disposed of.

(Sanjay Karol, CJ)

( Partha Sarthy, J)

Sujeet/chn/-

AFR/NAFR
CAV DATE
Uploading Date           13.01.2021
Transmission Date