Patna High Court
M/S Rajiv Ranjan Rice Mill vs The State Of Bihar & Ors on 30 November, 2017
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16666 of 2017
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M/s Rajiv Ranjan Rice Mill, Ahiro, Police Station Dhoraiya, Banka through its
Proprietor Sri Rajiv Ranjan, Son of Nawal Kishore Yadav, resident of V illage
Ahiro, Police Station Dhoraiya, District- Banka.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Food and Civil Supplies
Department, Government of Bihar.
2. The District Magistrate, Banka.
3. The Senior Deputy Collector, Supply, Banka.
4. The Sub Divisional Officer, Banka.
5. The Block Development Officer, Block Dhoraiya, District- Banka.
6. The Block Supply Officer, Block Rajaun, District- Banka.
7. The Station House Officer, P.S. Dhoraiya, District Banka.
8. The Bihar State Food & Civil Supplies Corporation through its Managing
Director, Sone Bhawan, Patna, Bihar.
9. The District Manager, State Food Corporation, Banka.
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Sanjeev Kumar Singh, Advocates
For the Respondents : Mr. S.Raza Ahmad -AAG5
Mr. Alok Ranjan, AC to AAG 5
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date: 30-11-2017
The present writ petition has been filed for the following
reliefs --
"(i) For quashing the entire confiscation proceeding
bearing confiscation (supply) case no. 24/2017-18
initiated against the petitioner under Essential
Commodities Act by the District Magistrate, Banka on
non-est grounds,
(ii) For further direction to authorities to release
forthwith the food grains seized from the godown of
the petitioner as the same is permissible in nature,
(iii) For any other relief/reliefs which the petitioner
Patna High Court CWJC No.16666 of 2017 dt.30-11-2017
2/3
may be found to be entitled in the facts and
circumstances of the case".
2. Learned counsel for the petitioner submits that the issue
whether the Collector is empowered to direct confiscation, which is a
judicial function, has been referred to a larger Bench by order dated
19.09.2016passed in LPA No. 1647 of 2015. Pending decisio n by the larger Bench, a Division Bench of this Court in LPA No. 2383 of 2016 has taken the view that the vehicle can be released considering that they deteriorate while in custody with the officials of the Department and finally the confiscation proceedings are decided in favour of the owners of the vehicle.
3. Learned counsel for the respondents appears and has been heard.
4. The Division Bench in its order dated 17.04.2017 passed in LPA No. 2383 of 2016 referred to above, has directed as follows -
"Keeping view the aforesaid, we direct for the release of the vehicle (Regn. No.BR-02AA-6312) in accordance to the conditions stipulated in para 5 of the order passed on 21.2.2017 in L.P.A. No.306 of 2017 and impose a further condition that apart from the security bond a solvent surety shall be furnished by the petitioner to the satisfaction of the competent authority."
5. In the above view of the matter and considering that the challenge to the Collector's jurisdiction to pass an order of confiscation Patna High Court CWJC No.16666 of 2017 dt.30-11-2017 3/3 is itself pending before a larger Bench of this Court, the present writ petition is disposed of in line with and on the same terms as the aforesaid direction in LPA No. 2383 of 2016.
(Vikash Jain, J)
B.T/Chandran
AFR/NAFR NAFR
CAV DATE N.A.
Uploading 02.12.2017
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