Suresh Kumar Chaudhary vs The State Of Bihar Through The ...
2021 Latest Caselaw 1744 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.331 of 2021
     ======================================================

Suresh Kumar Chaudhary, Son of Sita Ram Chaudhary, Resident of Village- Dedaul, Police Station-Sakra, District-Muzaffarpur.

... ... Petitioner/s Versus

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

2. The Collector / District Magistrate, Gopalganj, District-Gopalganj.

3. The Excise Superintendent, Gopalganj District-Gopalganj.

4. The Superintendent of Police, Gopalganj, District-Gopalganj.

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

For the Petitioner/s : Mr.Umesh Kumar Singh, Adv 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)

Date : 24-03-2021 Heard learned counsel for the parties.

Petitioner has prayed for following relief:-

"(i) An appropriate writ in the nature of Mandamus directing the respondent no. 2 to release the vehicle to the petitioner, bearing registration no. BR 01 P 7966 Chassis No. MA1PS2GPKC5G40264 Engine No. GPC4F14780, which is seized and registered the the case bearing Kuchaikote Poice station case No. 356 of 2019 under Section 30(a) of the Bihar Excise (Amendment), Act, 2018.

(ii) An appropriate writ in the nature of certiorari for quashing the notice vide memo 3634 dated 31.12.2019 passed by the respondent no. 2 in Confiscation (Excise) Case No. 585 of 2019, whereby and whereunder the respondent no. 2 has confiscated the vehicle of the petitioner on the ground that the same was used for the purpose of committing an offence under Section 30(a)of the Bihar Excise (Amended) Act, 2018 and also order dated 06.03.2020 passed in confiscation 585 of Patna High Court CWJC No.331 of 2021 dt.24-03-2021

2019 by 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

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
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Uploading Date          30.03.2021
Transmission Date       NA