Ram Karan Prasad vs The State Of Bihar Through The ...
2021 Latest Caselaw 2917 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9386 of 2021
     ======================================================

Ram Karan Prasad son of Jholi Prasad Resident of Village - Mohanpur, P.S. Pandaul, District- Madhubani.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary Government of Bihar, Patna.

2. The District Magistrate- cum Collector, Jamui.

3. The Superintendent of Police, Jamui.

4. The Superintendent of Excise, Jamui.

5. The Officer - in - charge, Chakai Police Station, P.S. - Chakai, District-

Jamui.

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

For the Petitioner/s : Mr. Anand Kishore Sinha, Advocate For the Respondent/s : Mr. Kumar Manish, S.C. 5 ====================================================== (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 01-07-2021 Heard the parties.

Petitioner has prayed for following relief(s):-

"(i) For issuance of writ in the nature of Certiorary to quash the order dated 22.01.2021 passed by the District Magistrate- cum-Collector, Jamui, respondent no. 2 in Confiscation Case No. 32/2020, arising out of Chakai P.S. Case No. 59/2020 lodged under Section 30(a) of Bihar Prohibition Excise Act, 2016 by which District Magistrate confiscated the seized Scorpio Jeep and prayer for releasing of such Scorpio Jeep rejected and put the Scorpio Jeep on auction.

(ii) For issuance of writ in the nature of Patna High Court CWJC No.9386 of 2021 dt.01-07-2021

Mandamus commanding and directing the respondents concerned to release the seized Scorpio Jeep, bearing Registration No. BR- 32PA/2014 in favour of the petitioner and not to put on auction."

Petitioner has approached this Court without

exhausting the statutory remedy of appeal against the impugned

order, as such, petitioner is granted liberty to avail the remedy of

appeal against the confiscation order passed by the Confiscating

Authority- cum- District Magistrate, before the Appellate

Authority and if any such appeal is filed within 8 weeks then

appellate authority shall condone the delay in filing the appeal

and shall decide the appeal on its own merit preferably within 8

weeks from the date of its filing.

During pendency of appeal, the confiscated vehicle

shall not be auction sold, if not already auction sold.

With aforesaid liberty, the writ petition is disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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