Chattisgarh High Court
Kanhaiyalal vs The State Of Chhattisgarh on 8 May, 2017
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP (Cr) No. 254 of 2016
Kanhaiyalal, son of Snowalal, aged about 52 years, resident of
Shanti Nagar, infront of Kanya School, Bhilai 3, District Durg (CG)
---- Petitioner
Versus
1. The State of Chhattisgarh through Station House Officer, Sahaspur
Lohara, District Kabirdham (CG)
2. Collector, District Kabirdham (CG)
---- Respondents
For Petitioner : Mr.Punit Ruparel, Advocate For State : Mr.Aditya Sharma, P.L. Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 08/05/2017
1. Learned State Counsel would submit that order of confiscation passed by respondent No.2 is appealable under Section 47-B of the C.G. Excise Act, 1915.
2. In view of above, learned counsel for the petitioner would submit that he may be allowed to prefer an appeal before the Appellate Authority within one month from today.
3. The prayer appears to be fair and reasonable.
4. The petitioner is permitted to do so. If the petitioner prefers an appeal before the Appellate Authority, the Appellate Authority would do well and dispose off the appeal within a period of four months from the date of receipt of the appeal.
5. With the aforesaid observation, the writ petition finally stands disposed off.
Sd/-
(Sanjay K. Agrawal) JUDGE B/-