Kumar Gaurav vs The State Of Bihar
2021 Latest Caselaw 3023 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9438 of 2021
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Kumar Gaurav son of Sudhir Singh resident of Vill- Ratanpura, House No- 00, Ward No- 06, P.S.- Motipur, Muzaffarpur, Bihar 843111.

... ... Petitioner/s Versus

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

2. The District Magistrate, Gopalganj (Bihar).

3. The Superintendent of Police, Gopalganj (Bihar).

4. The SHO, Government Official Complaint Case. Gopalganj P.S.(Bihar)

... ... Respondent/s ====================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice /Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences /offices.) Appearance :

For the Petitioner/s : Mr.Santosh Kumar, Adv For the Respondent/s : Mr.Kumar Manish (SC5) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 05-07-2021 Heard learned counsel for the parties.

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

"For issuance of writ in the nature of Mandamus or any other appropriate writ or direction upon the respondents directing them to release the vehicle of the petitioner i.e. Mahindra Scorpio bearing no. Registration no. BR06PE6639 the chassis no. MA1TA2TDKK2L36271, Engine No. Bearing TKD4L79897 which has been seized in connection with Government official complaint Gopalganj PS case No. 43 of 2020 registered under section 30(a) of the Bihar Prohibition & Excise Act, 2016."

It has been submitted by learned counsel for the State Patna High Court CWJC No.9438 of 2021 dt.05-07-2021

that during pendency of this writ petition, final order has been

passed by the Confiscating Authority and vehicle has been

directed to be confiscated and put on auction, as such present

writ petition for interim release of the seized vehicle has become

infructuous.

In view of the above, 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)

ranjan/-

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