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Vijay Kumar Choudhary vs The State Of Bihar
2022 Latest Caselaw 541 Patna

Citation : 2022 Latest Caselaw 541 Patna
Judgement Date : 21 January, 2022

Patna High Court
Vijay Kumar Choudhary vs The State Of Bihar on 21 January, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                Civil Writ Jurisdiction Case No.16010 of 2021
     ======================================================

Vijay KUmar Choudhary, Son of Nirdhan Prasad Choudhary, Resident of Village-Kabadpur, P.S. Suryagadha, District-Lakhisarai.

... ... Petitioner/s

Versus

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

2. The District Magistrate, Lakhisarai.

3. The Superintendent of Police, Lakhisarai

4. The District agriculture Officer Lakhisarai.

5. The Block agriculture officer Suryagadha.

6. The S.H.O. Surajgaraha.

... ... Respondent/s

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

For the Petitioner/s : Mr.Binay Kumar, Advocate For the Respondent/s : Mr.Dhurjati Kumar Prasad ( Gp14 )

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 : 21-01-2022 Heard learned counsel for the parties.

Petitioner has prayed for following relief:- Patna High Court CWJC No.16010 of 2021 dt.21-01-2022

Patna High Court CWJC No.16010 of 2021 dt.21-01-2022

Patna High Court CWJC No.16010 of 2021 dt.21-01-2022

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, Lakhisarai 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.

(Sanjay Karol, CJ)

( S. Kumar, J)

Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          25.01.2022
Transmission Date       NA
 

 
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