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Mahendra Prasad Yadav vs State Of Bihar And Ors

Patna High Court · Decided on 9 July 2020 · Citation: (2020) 07 PAT CK 0189

HON’BLE JUDGES
Sanjay Karol, CJ · S. Kumar, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 1300 Of 2020
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Judgment

5 paragraphs · 330 words

The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.

Heard learned counsel for the petitioner and learned counsel for the respondents. Petitioner has prayed for following relief:-

"For issuance of writ in nature certiorari for quashing the order dated 18.09.2019 passed by Excise Commissioner, Bihar, Patna in Appeal Case No. 07 of 2019 by which appeal has been dismissed and affirmed the order dated 20.11.2018 and 17.12.2018 passed by Learned Collector, Madhepur in confiscation case no. 24 of 2018 further quashing the order dated 20.11.2018 and 17.12.2018 passed by Collector, Madhepura in Excise Confiscation Case No. 24 of 2018 (Arising out of Excise Case No. 27 of 2018) by which shop/house of the petitioner by which confiscated the shop/house of the petitioner and rejected the application filed by the petitioner inter alia stating that the aforesaid premises was not in possession of the petitioner rather was in the possession of the renter who took rent under the agreement dated 10.02.2017 and further issue direction the release shop/house of the petitioner as alleged place of the occurrence was not in occupied possession of the petitioner rather his residing at Adarsh Nagar Ward N. 8, District- Madhepura and further give other legal consequential benefit to the petitioner."

Petitioner has filed this writ petition against the order passed by the confiscating officer as well as appellate authority without exhausting the statutory remedy of revision under the Act as such present writ petition at this stage is not maintainable.

The writ petition is disposed of with a liberty to the petitioner to file revision petition before the revisional authority against the order passed by the confiscating officer as well as the appellate authority and if such revision is filed by the petitioner the revisional authority shall condoned the delay in filing the revision petition as the mater remain pending before the court and shall decide the revision petition on merit.