Yogendra Kumar Dube vs The State Of Bihar
2022 Latest Caselaw 2073 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA

                    Civil Writ Jurisdiction Case No.2252 of 2022

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Yogendra Kumar Dube, Son of Bachcha Dube, R/o Village-Ward No.1 Ghevarahi Daundaha, P.S.-Dhanaha, District-West Champaran.

... ... Petitioner/s

Versus

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

2. The Excise Commissioner, Bihar, Patna.

3. The The Collector-Cum-District Magistrate, West Champaran at Bettiah.

4. The Additional District Magistrate, West Champaran at Bettiah.

5. The Superintendent of Excise, West Champaran at Bettiah.

6. The Superintendent of Police, West Champaran at Bettiah.

7. The Officer-in-Charge, West Champaran at Bettiah.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr.Rajesh Kumar, Advocate For the Respondent/s : Mr.Vikash Kumar (Sc11) ====================================================== 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 : 08-04-2022 Heard learned counsel for the parties.

Petitioner has prayed for following reliefs:- Patna High Court CWJC No.2252 of 2022 dt.08-04-2022

Patna High Court CWJC No.2252 of 2022 dt.08-04-2022

Petitioner has approached this Court without availing

the statutory remedy of appeal/revision against the impugned

order, as such, liberty is granted to petitioner to file appeal/

revision against the impugned order before the Patna High Court CWJC No.2252 of 2022 dt.08-04-2022

Appellate/Revisional Authority and if any such appeal/Revision

is filed within 4 weeks, then Appellate/Revisional Authority

shall decide the appeal/revision petition preferably within 8

weeks from the date of its filing on its own merit.

During pendency of appeal/revision petition, no

coercive steps to be taken for re-possession of the vehicle.

Petitioner shall also have liberty to keep his vehicle

which has already been provisionally released in his favour by

paying 50% penalty of the value of the vehicle, as determined

by D.T.O. in view of Rule 12(A) of the Motor Vehicle

Amendment Rules, 2021.

The writ petition is disposed of in the aforesaid terms.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          08.04.2022
Transmission Date       NA