Patna High Court - Orders
Laxman Das @ Laxshman Ravidas vs The State Of Bihar on 17 December, 2019
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh, Anil Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17520 of 2019
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Laxman Das @ Laxshman Ravidas
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Satya Prakash Parasar
For the Respondent/s : Mr.Kumar Manish (Sc5)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
and
HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH)
2 17-12-2019The petitioner had earlier approached this Court for unsealing of his house by filing C.W.J.C. No. 2470 of 2018, which was disposed of vide order dated 12.02.2018, with a direction to the District Magistrate, Jamui to unseal the house of the petitioner on furnishing two sureties in favour of the District Magistrate with further condition of submitting undertaking not to alienate or deal with the house in question or create a third party interest during the pendency of the confiscation proceedings and criminal case. Consequently, vide order dated 04.04.2018, passed in Confiscation Case No. 58 of 2017, the Collector, Jamui directed for unsealing the house of the petitioner but with certain more condition other than the conditions imposed by the High Court, as a result the petitioner Patna High Court CWJC No.17520 of 2019(2) dt.17-12-2019 2/2 has filed the present writ application with further prayer to quash the order dated 04.04.2018, passed by the Collector, Jamui in Confiscation Case No. 58 of 2017.
In the circumstances, let the respondent no.2, the District Magistrate/Collector, Jamui file counter affidavit.
List this matter on 16.01.2020.
(Dinesh Kumar Singh, J) ( Anil Kumar Sinha, J) Amrendra/-
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