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Judgment
21 paragraphs · 342 wordsHeard the parties.
Petitioner has prayed for following relief(s):-
“i. A writ in the nature of certiorary or any appropriate writ/order or direction for quashing of order dated 28.01.2021 passed in Excise Revision
No. 08/2020 passed by the Additional Chief Secretary, Bihar, Patna whereby and whereunder the Excise Revision filed by the petitioner has been
rejected and confiscation order passed by the Senior Deputy Collector, Patna and appellate order passed by the Excise Commissioner has been
affirmed.
ii. A writ in the nature of certiorary or any appropriate writ, order or direction for quashing order dated 29.09.2020 passed in Excise Appeal Case No.
93/2020 passed by the Excise Commissioner, Bihar, Patna (Respondent No. 2) whereby and whereunder the appeal filed by the petitioner against the
order dated 28.02.2020 passed in Confiscation Case No. 2853/2019-20 by the Senior Deputy Collector, Patna has been dismissed.
iii. A writ in the nature of certiorary or any other appropriate writ/order or direction for quashing of order dated 28.02.2020 passed in Vehicle
Confiscation Case No. 2853/2019-20, passed by the Senior Deputy Collector, Patna, whereby and whereunder Maruti Swift Car bearing registration
No. BR05AD-8055 has been confiscated.
iv. A writ in the nature of mandamus or any other appropriate writ/order of direction directing the respondents to release Maruti Swift Car bearing
registration no. BR 05AD-8055 in favour of the petitioner which was seized on 24.09.2019 in connection with Kotwali P.S. Case No. 865/2019
(Special Case No. 8556/2019).
v. Any other appropriate writ/order or direction which his lordships may deem fit and proper.â€
It is submitted on behalf of counsel for the petitioner that his vehicle has been confiscated and the order of confiscation was
challenged before the appellate authority as well as revisional authority but he could not succeed, as such, he may be given liberty to purchase his
vehicle on the highest bid amount.
If petitioner is ready to re-purchase the vehicle on the highest bid amount, authorities are directed to permit him to do so.
With the aforesaid observation and direction, writ petition is disposed of.