Vishal Kumar vs The State Of Bihar
2021 Latest Caselaw 3349 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.10759 of 2021
     ======================================================

Vishal Kumar S/o Akhilesh Pandey Resident of village- Chaparda, Parsawan Medical Road, P.S.- Magadh Medical, District- Gaya, Bihar- 823004

... ... Petitioner/s Versus

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

2. The Commissioner, Excise Dept. Magadh Division, Gaya

3. The District Magistrate, Gaya

4. The Senior Superintendent of Police, Gaya

5. The Excise Superintendent of Police, Gaya, District- Gaya

6. The OIC, P.s.- Sherghati, District- Gaya

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

For the Petitioner/s : Mr.Nawnit Kumar Tiwary Mr. Rajesh Kumar, Advocates 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 certiorari quashing the order dated 08.03.2021 passed by Commissioner (Excise), Bihar, Patna in Excise Appeal No.177/2021 whereby the Commissioner (Excise) has been pleased to uphold order dated 15.12.2020 of the District Magistrate, Gaya without adhering to prescribed Legal Provisions of Bihar Prohibition and Excise Act, 2016.

(ii) For further direction to release the Kwid car Patna High Court CWJC No.10759 of 2021 dt.13-07-2021

having registration No.BR-02AK-1689 from confiscation and not to put the same on public auction as the auction of the aforesaid car shall be in complete violation of prescribed Legal Provision.

(iii) For any other relief(s) applicable in the facts and circumstances of the case."

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.

With aforesaid liberty, the writ petition is disposed of.

                                                  (Sanjay Karol, CJ)


Sanjay/-                                              ( S. Kumar, J)
AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          15.07.2021
Transmission Date       NA