Keshav Pandey vs The State Of Bihar
2021 Latest Caselaw 1738 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10826 of 2020
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Keshav Pandey S/o Late Baij Nath Pandey Resident of Village - Kewatarhi, P.s. - Sheosagar, and Distt. - Rohtas.

... ... Petitioner/s Versus

1. The State of Bihar through the District Magistrate, Kaimur at Bhabhua.

2. The District Magistrate, Kaimur, Bhabhua.

3. The S.P. Kaimur, Bhabhua.

4. The S.H.O. Bhabhua P.S., Bhabhua, Kaimur.

5. The Officer-in-Charge, Sasaram Town P.S. Rohtas.

6. The Excise Superintendent, Kaimur, Bhabhua.

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

For the Petitioner/s : Mr.Dineshwar Mishra, Adv 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)

Date : 24-03-2021 Heard learned counsel for the parties. Petitioner has prayed for following relief(s):-

"That this is an application for issuance of appropriate writ(s), order(s) or direction commanding the respondents to release the vehicle bearing registration No. BR 24R 6673 in favour of the petitioner, who is a registered owner of the aforesaid vehicle i.e. Passion Pro Motorcycle as the same has been seized in connection with Bhabhua P.S. Case No. 582/2019 dated 28.09.2019 u/s 30(A) of Bihar Excise Act 2016 and for quashing of the order dated 22.08.2020 passed by the Respondent No. 2."

Petitioner has approached this Court without exhausting

the statutory remedy of appeal against the impugned order, as

such, petitioner is granted liberty to avail the remedy of appeal Patna High Court CWJC No.10826 of 2020 dt.24-03-2021

against the confiscation order passed by the Confiscating

Authority- cum- District Magistrate, before the Appellate

Authority and if any such appeal is filed within 4 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.

With aforesaid liberty, the writ petition is disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

ranjan/-

AFR/NAFR              NAFR
CAV DATE              NA
Uploading Date        30.03.2021
Transmission Date     NA