LAXMI NARAYAN RAM NARAYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have heard learned counsel for the petitioner as well as the State and have perused the records of this case. Through this writ application, the petitioner seeks following reliefs:--

(2.) The factual matrix of the case which emanates out of the pleadings of the petitioner is summarized as under:

(3.) Learned counsel for the petitioner has submitted that once the property has been purchased by the petitioner in auction sale and the concerned sale deed has been executed under the orders of the civil court of competent jurisdiction in recognition of such auction sale, the State authorities are not empowered to remain in possession of the land and the building. Learned counsel has further submitted that the petitioner was using the liquor warehouse till the year 1992-93 but, thereafter, the officials of the Excise Department are using it for their personal use.