Seema Jaiswal vs The State Of Bihar
2021 Latest Caselaw 3347 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.11005 of 2021
     ======================================================

Seema Jaiswal Wife of Late Kanhaiya Prasad Jaiswal, Resident of New Bazar, Patwa Toli Len, Sabji Mandi, Police Station- Kaji Mohammadpur, District- Muzaffarpur.

... ... Petitioner/s

Versus

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

2. The Commissioner, Excise Department, Govt. of Bihar, Patna.

3. The Collector, Muzaffarpur.

4. The Superintendent of Police, Muzaffarpur.

5. The Station House Officer, Kaji Mohammadpur, Muzaffarpur.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. Subhash Kumar, Advocate For the Respondent/s : Mr. Vikash Kumar, SC 11 ====================================================== 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 : 13-07-2021 Heard learned counsel for the parties.

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

"(i) For issuance of a writ in the nature of certiorari

for quashing the order dated 23.1.2021 passed in Excise

Appeal No.148 of 2021 passed in Excise Appeal No.148 of

2021 by the Commissioner Excise, Bihar, Patna whereby and

whereunder the appeal was dismissed and the order passed in Patna High Court CWJC No.11005 of 2021 dt.13-07-2021

confiscation case No.107 of 2019-20 by Collector-cum-

District Magistrate, Muzaffarpur was confirmed.

(ii) For issuance of an appropriate writ for quashing

the order passed by Collector-cum-District Magistrate,

Muzaffarpur in Confiscation Case No.107 of 2019-20 dated

24.1.2020 whereby and whereunder the vehicle (A.C. Car)

bearing Reg. No. BR06AV-1733 was confirmed.

(iii) For issuance of an appropriate writ for

directing the respondents to release the A.C. Car bearing Reg.

No. BR06AV-1733 in favour of the petitioner.

(iv) For any other relief/reliefs to which the

petitioner may be entitled to."

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 4 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

auction sold.

Patna High Court CWJC No.11005 of 2021 dt.13-07-2021

With aforesaid liberty, the writ petition is disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          15.07.2021
Transmission Date       NA