NAND KISHORE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner has prayed for the following relief/s :-

(2.) Petitioner claims to be the owner of the seized vehicle. Allegation is recovery of 247.93 litres of illicit Indian Made foreign liquor from the seized vehicle of the petitioner. It is submitted by learned counsel for the State that during pendency of writ petition, there has been amendment in the Bihar Prohibition and Excise Rules, 2021 and a new Rule 12(A) as well as 57B have been inserted which reads as under:-

(3.) In said view of the matter, the writ petition is disposed of with liberty to petitioner to avail the remedy of the amended provision 12(A) and 57B of the Bihar Prohibition and Excise (Amendment) Rules, 2022. It is made clear that this Court has not expressed any opinion with respect to merit of case. Equally, liberty reserved to petitioner to approach this Court for same and subsequent cause of action, if so arises.