VIVEK BAITHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) It is further seen that in CWJC No.15003 of 2019 titled as Shobha Devi Versus The State of Bihar and Ors. the Court observed as under:-

(3.) Despite the same, only before this Court, when matters of similar nature came up for hearing on 16 thof December, 2019, the learned Advocate General assisted by Shri Vikash Kumar, learned Standing Counsel-11, and Shri Vivek Prasad, learned Government Pleader-7, vehemently opposed the petitions for release of the vehicles. Consequently, the writ petitions were disposed of with the directions to the appropriate authorities to positively initiate/conclude confiscatory proceedings within a period of 30-45 days.