Ayesha Raj vs State Of Bihar Bihar

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

“(a) For issuance of an appropriate writ in the nature of certiorari for quashing the order dated 28.12.2020 passed by the respondent District

Magistrate in Confiscation Case No.513(E) of 2020 whereby and whereunder learned District Magistrate has been pleased to pass an order of

confiscation of Scorpio vehicle of petitioner bearing registration No.BR21P-4124, Engine No.TDJ4D90830, Chassis No.MAIJAZTDKJ2043986

which has been seized in G.O. Case No.215/2020 arising out of Excise Case No.1030/2020 aged offences under Section 30(a), 56(B) of Bihar

Prohibition and Excise Act 2018.

Further for quashing the subsequent order dated 19.03.2021 passed in Excise Appeal No.70 / 2021 by respondent Excise Commissioner, Patna

whereby learned Commissioner has been pleased to dismiss the appeal filed by the petitioner and further for direction to release the seized scorpio of

petitioner which has been seized in G.O. Case No.215/2020 arising out of Excise Case No.1030/2020.

(ii) Further for issuance of any other writ/writs, order/orders, direction/directions for which petitioner shall every prayed.â€​

Petitioner has approached this Court without availing the statutory remedy of revision against the impugned appellate order, as such, liberty is granted

to petitioner to file revision against the appellate order before the Revisional Authority and if any such Revision is filed within 4 weeks, then Revisional

Authority shall condone the delay in filing the revision petition and shall decide the revision petition preferably within 8 weeks from the date of its filing

on its own merit.

During pendency of revision petition, confiscated property / vehicle shall not be auction sold, if not already auction sold.

With aforesaid liberty, the writ petition is disposed of.