Mashiladi Traders vs The State Of Bihar
2023 Latest Caselaw 644 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.17878 of 2022
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Mashiladi Traders through Proprietor Vinay Kumar, aged about 29 years (M), Son of Manik Chand Prasad, Resident of Village Jiwdhara, P.S. Pipra Kothi, District- East Champaran, Motihari.

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Excise Department, Govt.

of Bihar, Patna.

2. The Principal Secretary, Excise Department, Govt. of Bihar, Patna.

3. The Superintendent of Police, East Champaran, Motihari.

4. The Excise Superintendent, East Champaran, Motihari.

5. The Officer- In- Charge, Pipra Police Station, Dist- East Champaran, Motihari.

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

For the Petitioner/s : Mr.Sharda Nand Mishra, Advocate For the Respondent/s : Mr.Vivek Prasad GP- 7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-02-2023

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

" (i) For issue direction to the respondents release Truck bearing Reg. No. HR69B-3992 which was allotted on the basis of the auction to the petitioner and has issued acceptance/sale letter dated 03.09.2022 in the name of the petitioner and also issued a letter bearing Memo No. 2765 dated 09.09.2022 under signature Excise Superintendent, East Champaran, Motihari by which directed to received vehicles but the officer-in-charge, Pipra Police Station has not been released till today.

Patna High Court CWJC No.17878 of 2022 dt.02-02-2023

(ii) Further issue direction tot eh respondents for considering the application of the petitioner filed on 02.11.2022 for release the alleged truck bearing Reg. No. HR69B-3992.

(iii) For further give other legal consequential benefit attached to the petitioner."

Learned counsel for the petitioner states that

petitioner be permitted to approach anyone of the respondents

venting out his grievances and an expeditious disposal of his

request.

Prayer allowed.

As and when the petitioner approaches anyone of

the respondents, the said authorities shall consider and decide

the petitioner's request expeditiously in accordance with law.

The petition stands disposed of in the aforesaid

terms.

Interlocutory Application(s), if any, stands

disposed of.

                                                   (Sanjay Karol, CJ)


                                                    ( Partha Sarthy, J)

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