Ramchandra Sah vs The State Of Bihar
2022 Latest Caselaw 2368 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.3541 of 2022
     ======================================================

Ramchandra Sah Son of Krishna Sah, Resident of Village-Shahar - Medini, Police Station-Kargahar, District-Rohtas.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Patna Division, Patna.

3. The District Magistrate cum Collector, Rohtas.

4. The Superintendent of Police, Rohtas.

5. The District Excise Officer, Rohtas.

6. The Superintendent of Excise and Prohibition, Rohtas.

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

For the Petitioner/s : Mr. Rajesh Kumar Chaubey, 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)

Date : 25-04-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.3541 of 2022 dt.25-04-2022

Patna High Court CWJC No.3541 of 2022 dt.25-04-2022

It is submitted by learned counsel for the

petitioner that confiscation proceeding was initiated against

the vehicle of the petitioner. However, the same has been

released in favour of the petitioner.

In such view of the matter, there is no need for

continuing with this proceeding, and accordingly, the writ

petition is disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 28.04.2022 Transmission Date