Jitendra Sah vs The State Of Bihar
2021 Latest Caselaw 2817 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9027 of 2021
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Jitendra Sah, Son of Bahor Sah, resident of Badi Sankh Bari, P.S.-Muffasil, District - Begusarai, at present resident of House of Amilal Dhantoth, Khalpara Road, P.S.-Siliguri, District-Darjeeling, State-West Bengal.

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Excise Department, Government of Bihar, New Secretariat, Patna.

2. The Excise Commissioner, Prohibition, Excise and Registration Department, Government of Bihar, New Secretariat, Patna.

3. The District Magistrate -cum-Collector, Purnia.

4. The Superintendent of Police, Purnia.

5. The Excise Superintendent, Purnia.

6. The Sub-Inspector, Purnia, Department of Excise, District - Purnia.

... ... Respondents/opp. Parties ====================================================== Appearance :

For the Petitioner/s : Mr. Daya Shankar Prasad Sinha, Advocate For the Respondent/s : Mr. Kumar Manish, SC 5 ====================================================== 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 : 29-06-2021 Heard learned counsel for the parties.

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

"To quash the order dated 12.02.2021 passed in

Excise Appeal No.08/2021 by the learned Excise

Commissioner, Patna whereby and whereunder the order of

confiscation of four wheeler vehicle of petitioner has been

made. The vehicle bears Registration No. WB-73E-7061, Patna High Court CWJC No.9027 of 2021 dt.29-06-2021

Chassis No.MAIZ U2TJ1E45331, Engine No.TBJ1E54088.

(ii) To release the four wheeler vehicle goods

carrier bearing Registration No.WB-7E-7061, Chassis No.

MAIZ U2TJ1E45331, Engine No.TBJ1E54088 standing in

the name of petitioner who is its bonafide owner and same

has been seized in connection with (Purnia) Case

No.348/2019 dated 17.11.2019 instituted u/s 30(a) of the

Bihar Excise & Prohibition (Amendment) Act, 2018 by

respondent no.6 and same is kept in open space of said P.S.

in uncared condition. Aforesaid criminal case is at present

pending in the learned court of Special Judge (Excise),

Purnia.

(iii) To restrain respondents to proceed with the

auction of the aforesaid vehicle.

(iv) Any other relief for which petitioner is

entitled."

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.

Patna High Court CWJC No.9027 of 2021 dt.29-06-2021

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)

( S. Kumar, J) Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.06.2021
Transmission Date       NA