Satyanarayan Singh vs The State Of Bihar
2025 Latest Caselaw 3375 Patna

Patna High Court

Satyanarayan Singh vs The State Of Bihar on 21 April, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.3953 of 2025
     ======================================================
     Satyanarayan Singh, Son of Ram Bahadur Singh, Resident of Village-
     Pakarikanth, P.S.- Lalganj, District- Vaishali.

                                                                    ... ... Petitioner
                                           Versus

1.   The State of Bihar through Commissioner, Department of Excise,
     Government of Bihar, Patna.
2.   The Collector-cum-District Magistrate, Vaishali at Hajipur.
3.   The Additional Collector, Vaishali.
4.   The Superintendent of Police, Vaishali at Hajipur.
5.   The Excise Superintendent, Vaishali at Hajipur.
6.   The Circle Officer, Lalganj, Vaishali.
7.   The Station House Officer, Lalganj Police Station, Vaishali.

                                               ... ... Respondents
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr.Rajeev Ranjan, Advocate
     For the Respondent/s   :       Mr.Nand Kishore Singh AC to GP-26
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE S. B. PD. SINGH
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 21-04-2025

The petitioner has statutory remedy of Appeal

before the Appellate Authority under Section 92 of the Bihar

Prohibition and Excise Act, 2016. Without exhausting such

statutory remedy, petitioner has rushed to this Court. Therefore,

the petitioner has been relegated to file Appeal before the

Appellate Authority within a period of four weeks from the date

of receipt of this order. If such appeal is filed, the Appellate Patna High Court CWJC No.3953 of 2025 dt.21-04-2025

Authority is hereby directed to consider the memorandum of

Appeal to be filed by the petitioner within a period of two

months from the date of receipt of such appeal. In the

meanwhile, concerned Respondents are hereby directed to not to

undertake any auction proceedings, if any, till disposal of

Appeal.

2. With the above observation, the Writ petition

stands disposed of.

(P. B. Bajanthri, J)

( S. B. Pd. Singh, J) manish/-

AFR/NAFR                NAFR
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Uploading Date          24.04.2025
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