Raghunath Sah vs The State Of Bihar
2025 Latest Caselaw 733 Patna

Patna High Court

Raghunath Sah vs The State Of Bihar on 23 July, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4872 of 2025
     ======================================================
     Raghunath Sah, son of Lal Sah, Resident of village and Post-Kharka, Ward
     No. 13, P.S- Nanpur, District- Sitamarhi.

                                                                   ... ... Petitioner
                                         Versus

1.   The State of Bihar through the Additional Chief Secretary, Prohibition
     Excise and Registration Department (Excise), Government of Bihar, Patna.
2.   The Excise Commissioner, Government of Bihar, Patna.
3.   The District Magistrate cum Collector, District- Purnia.
4.   The Superintendent of Police (SP), Purnia.
5.   The Excise Superintendent, District- Purnia.
6.   The Excise Inspector, Purnia.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :        Mr. Rajesh Kumar Sharma, Advocate
     For the Respondent/s   :        Mr. Standing Counsel (18)
     ======================================================
     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 : 23-07-2025

In the instant petition, petitioner has prayed for the

the following relief(s):

"A. For issuance of writ in nature of mandamus for direction to respondent to provide reasonable opportunity to petitioner in terms of Rule 12A of the Bihar Prohibition and Excise Rules, 2021 with respect to deposit of penalty amount in connection with the Excise Case no. 184/2021 U/s. 30(A), of the Bihar Prohibition and Excise Act, 2016, further direction to release petitioner vehicle 'Bolero Pick-Up' bearing of Registration No. BR - 06GE 8213, Engine No. Patna High Court CWJC No.4872 of 2025 dt.23-07-2025

TNM1H79269, Chassis No. MA1ZN2TNKM1H64918 which was seized in said Excise case.

B. And for any other reliefs/reliefs for which the petitioner is found to be entitled under the provision of law involved in the present case."

2. During the pendency of the present petition, the

concerned Authority is stated to have passed order under Rule

12A of the Bihar Prohibition and Excise Rules, 2021 read with

amended Sub-Rule 2 of Rule 12A in the year 2022 and 2023. In

view of the later development the present petition does not

survive for consideration. The petitioner is at liberty to assail the

order passed under Rule 12A of the Bihar Prohibition and

Excise Rules, 2021 before the concerned Authority/Forum.

3. Accordingly, C.W.J.C. No. 4872 of 2025 stands

disposed of.

(P. B. Bajanthri, J)

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

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          25.07.2025
Transmission Date       N.A