Baikunth Singh vs The State Of Bihar
2021 Latest Caselaw 5225 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8230 of 2020
     ======================================================

Baikunth Singh Son of Ayodhya Singh Resident of Village- Karma, Police Station- Chenari, District- Rohtas.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Forest Department, Government of Bihar, Patna.

2. The District Magistrate, Rohtas at Sasaram.

3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest Division, Sasaram, District- Rohtas.

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

For the Petitioner/s : Mr.Rajani Kant Singh, Advocate For the Respondent/s : Mr. AC to AG ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 15-11-2021 Heard learned counsel for the parties.

Petitioner has prayed for following relief:-

It has been submitted by learned counsel for the State

that during pendency of this writ petition, final order has been

passed by the confiscating authority in confiscation case no.39

of 2016 arising out of Forest Case No.10 of 2016 as such

present writ petition for provisional release of vehicle has

become infructuous.

As such, petitioner is granted liberty to avail the

remedy of appeal against the impugned order passed by the Patna High Court CWJC No.8230 of 2020 dt.15-11-2021

Confiscating Authority. Appellate authority shall condone the

delay in filing the appeal, as the matter remained pending before

this Court.

With aforesaid liberty, the writ petition is disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          22.11.2021
Transmission Date       NA