Ravi Kumar Singh vs The State Of Bihar
2025 Latest Caselaw 3105 Patna

Patna High Court

Ravi Kumar Singh vs The State Of Bihar on 8 April, 2025

Author: Rajesh Kumar Verma

Bench: Rajesh Kumar Verma

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7137 of 2024
     ======================================================
     Ravi Kumar Singh Son of Shree Narain Singh Resident of Baisora, PO
     Ankaripur, PS Gosaiganj, District Faizabad(now Ayodhya), Uttar Pradesh-
     224141.                                             ... ... Petitioner/s
                                       Versus
1.    The State of Bihar Through Additional Chief Secretary-cum-minig
      Commissioner, Mines and Geology Department, Government of Bihar,
      Patna.
2.   District Magistrate, Buxar.
3.   District Mining Officer, Buxar.
                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Ravi Ranjan, Advocate
     For the Respondent/s   :      Mr.Government Advocate-13
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
     ORAL JUDGMENT

Date : 08-04-2025 Heard learned counsel for the petitioner, learned

counsel for the Mines Department and learned counsel for the

State.

2. Learned counsel for the petitioner submits that the

truck of the petitioner bearing Registration No.UP42BT4666 has

been seized by the District Mining Officer, Buxar. Learned counsel

for the petitioner submits that as per Rule 56 of the Bihar Minerals

(Concession, Prevention of Illegal Mining, Transportation and

Storage) Rules, 2019, the respondent No.3 has imposed the fine to

a tune of Rs. 2,89,460/- (Rs. Two Lacs Eighty Nine Thousand Four

Hundred Sixty) to the petitioner and apart from that, the truck in

question is put in the confiscation proceeding by the authority

concerned.

Patna High Court CWJC No.7137 of 2024 dt.08-04-2025

3. Learned counsel for the petitioner, on instruction,

submits that the petitioner is ready to pay Rs. 2,89,460/- (Rs. Two

Lacs Eighty Nine Thousand Four Hundred Sixty) to the respondent

No.3 within a period of six months on six equal installments.

4. Learned counsel for the State and learned counsel for

the Mines Department have no objection in this regard.

5. In view of the aforesaid, the respondent No.3 is

directed to released the ruck in question of the petitioner bearing

Registration No.UP42BT4666 in favour of the petitioner after

receiving 1st installment from the petitioner and respondent No.3

shall be at liberty to take appropriate action against the petitioner,

if the petitioner fails to deposit any installment in accordance with

law and when the petitioner will deposit entire amount, the

authority concerned is directed to take decision with respect to the

confiscation proceeding.

6. With the aforesaid direction/liberty, this writ

application stands disposed of.

(Rajesh Kumar Verma, J) Nitesh/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          09.04.2025
Transmission Date       NA