LAWS(PAT)-2002-2-93

BALI RAM YADAV Vs. STATE OF BIHAR

Decided On February 05, 2002
Bali Ram Yadav Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE petitioner alleges that without his knowledge or his connivance certain people loaded certain illegally fallen wood in his tractor and when the said tractor was transporting the said wood, the tractor was seized and thereafter confiscation proceedings were commenced which are pending consideration. The petitioner says that he had made an application to the prescribed authority for release of the vehicle but instead of passing any order on the said application a show cause notice was issued to the petitioner. It is further contended that alongwith me reply/show cause again an application for release of the vehicle was made but the said authority is not passing any order on the said release application. The petitioner says and submits that this Court should interfere and direct release of the tractor.

(3.) I have heard the parties.