Mohammed Jakir vs The State Of Bihar
2021 Latest Caselaw 2930 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9246 of 2021
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Mohammed Jakir (aged about 53 years, Male, S/o Mohammad Yakub, resident of At- Bherorra Tola, P.O.- Chandauli, P.S.- Waini Pusa Op. Chandauli, Tehsil Pisa, District- Samastipur) through his wife Saira Khatoon, aged about 45 years, Female, resident of At- Bherorra Tola, P.O.- Chandauli, P.S.- Waini Pusa Op. Chandauli, Tehsil Pisa, District- Samastipur.

... ... Petitioner/s Versus

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

2. Excise Commissioner, Government of Bihar, Patna.

3. The Collector, Samastipur.

4. The Superintendent of Police, Samastipur.

5. The Excise Superintendent, Samastipur.

6. The Motor Vehicle Inspector, Samastipur.

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

For the Petitioner/s : Mr. Jitendra Kumar Rai, Advocate For the Respondent/s : Mr. Vivek Prasad, GP 7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Date : 01-07-2021 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

(i) To quash the order dated 07.12.2019 passed

by the Collector, Samastipur in Confiscation (Excise) Case

No.532/2019 whereby the Collector has initiated the

confiscation of the vehicle Bolero bearing registration

No.BR33PA-4147, confiscated in connection with the Patna High Court CWJC No.9246 of 2021 dt.01-07-2021

Chakmehsi Thana P.S. Case No.126/19.

(ii) To quash the order dated 21.12.2020 passed

by the Excise Commissioner in Excise Appeal Case

No.143 of 2020 whereby the Excise Commissioner in a

mechanical way without appreciating the necessary facts

has rejected the Excise Appeal Case No.143 of 2020 and

has confirmed the order dated 07.12.2019 passed by the

Collector w.r.t. the Confiscation of the vehicle Bolero

bearing Registration No.BR33PA-4147, confiscated in

connection with Chakmehsi Thana P.S. Case No.126/19.

And further to direct the respondents for the release of the

aforesaid vehicle (Bolero bearing registration No.BR33PA-

4147) of the petitioner.

(iii) For any other order or orders."

Petitioner has approached this Court without availing

the statutory remedy of revision against the impugned appellate

order, as such, liberty is granted to petitioner to file revision

against the appellate order before the Revisional Authority and

if any such Revision is filed within 8 weeks, then Revisional

Authority shall condone the delay in filing the revision petition

and shall decide the revision petition preferably within 8 weeks

from the date of its filing on its own merit.

During pendency of revision petition, confiscated

property / vehicle shall not be auction sold, if not already Patna High Court CWJC No.9246 of 2021 dt.01-07-2021

auction sold.

With aforesaid liberty, the writ petition is disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/-

AFR/NAFR                NAFR
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Uploading Date          02.07.2021
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