Samundri Devi vs The State Of Bihar
2023 Latest Caselaw 5601 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.15300 of 2023
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Samundri Devi, Female, aged about 84 years, Wife of Late Girja Prasad, Resident of Village - Hero Tola, Thanu Bigha, Police Station - Meskaur, District- Nawada.

... ... Petitioner/s Versus

1. The State of Bihar through Secretary of Excise Department, Bihar at Patna.

2. The Collector-cum-District Magistrate, Nawada.

3. The Superintendent of Police, Nawada.

4. The Superintendent Excise Prohibition, Nawada.

5. S.H.O. Excise P.S. Nawada, District - Nawada.

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

For the Petitioner/s : Mr. Raj Kumar, Advocate For the Respondent/s : Mr. Vikash Kumar, SC 11 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE RAMESH CHAND MALVIYA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 08-11-2023

In the instant petition, the petitioner has prayed for the

following reliefs:-

"I. For issuance of Mandamus especially upon the respondent no. 2 to release the "House/Flat/Rooms of Rajkumar Prasad @ Rajkumar Yadav" registered in the name of the husband of petitioner Girija Prasad, situated under Ward No. 2, Nagar Parishad Nawada, Tauzi No. 367, Old Khata No. 28, New Khata No. 281, Old Plot No. 3047, New Plot No. 1364 Area 0.2 1/4 Decimal at Navin Nagar, P.S. and District-Nawada, which was seized in Nawada Excise P.S. Case No. 56 of 2023 for offence Patna High Court CWJC No.15300 of 2023 dt.08-11-2023

punishable U/S- Sec. 30 (a), 56 (2) (i) of Bihar Prohibition and Excise Act, 2018 dated 19.01.2023 in favour of the petitioner.

II. For any other relief/reliefs for which the petitioner is entitled in the eye of law. "

2. Prima facie, the present writ petition is not

maintainable in the absence of demand/application before the

competent authority in seeking desealing of seized premises

pursuant to the Excise P.S. Case No. 56 of 2023 for offences

punishable under Sections 30(a), 56 (2) (i) of Bihar Prohibition

and Excise Act, 2016, P.S. and district-Nawada.

3. For issuance of writ of mandamus two ingredients are

necessary namely demand before the competent authority and

further competent authority must have public duties in so far as

redressing the grievance of the petitioner. In the present case, the

first ingredient is not forthcoming to the extent that petitioner has

approached the concerned authority in demanding the de-sealing

of the ceased premises on this count, the petitioner has not made

out a case.

4. Accordingly, the present petition stands disposed of.

Disposal of the present petition would not be a hurdle in so far as

invoking remedy under Rule 12-B of Bihar Prohibition and Excise

Rules 2022. If such application is filed in the prescribed form

before the competent authority, the competent authority is hereby Patna High Court CWJC No.15300 of 2023 dt.08-11-2023

directed to examine the grievance of the petitioner within a

reasonable period of three weeks from the date of petitioner's

application under Rule 12-B of Rules 2022.

5. Writ petition stands disposed of.

(P. B. Bajanthri, J)

(Ramesh Chand Malviya, J)

Anand Kr.

AFR/NAFR
CAV DATE
Uploading Date               09.11.2023
Transmission Date