AJAD HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Special Public Prosecutor for the Department of Mines and learned A.C. to learned G.A.7 for the State.

(2.) Petitioner in the present case is seeking the following reliefs:- A. For issuance of appropriate writs(s), order(s), direction(s) in the nature of mandamus directing and commanding the respondent - authorities to release the vehicle i.e., a Diesel Tata Truck, bearing registration No. BR-06GB-3399, in favour of the petitioner, which is seized by Respondent No. 5 vide letter no. 02 camp M. Samastipur, dtd. 17/12/2022 while routine inspection and further kept the seized vehicle under the custody of Respondent no. 6 under actions prescribed in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Amendment Rules, 2021. B. For issuance of appropriate writs(s), order(s), direction(s) in the nature of mandamus directing and commanding the concerned respondent to cancel/quash the proceedings initiated against the petitioner by the respondent no. 5 on 17/12/2022 as per Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Amendment Rules, 2021. C. Any other relief(s) for which the petition is found entitled to.

(3.) It is the case of the petitioner that he is a bonafide owner of one Tata Diesel Truck and is engaged in business of transportation of goods from one State to another. The certificate of the registration of vehicle has been brought on record.