GEETA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following relief(s):

(2.) Confiscation proceeding has attained finality on 11/2/2025. Therefore, the petitioner has statutory remedy of appeal before the Appellate Authority under Sec. 92 of the Bihar Prohibition and Excise Act, 2016 and simultaneously the petitioner is entitled to make application under Rule 12A of the Bihar Prohibition and Excise Rules, 2021 read with amended sub Rule 2 of Rule 12A in the year 2022 and 2023. Therefore, the petitioner is at liberty to avail the aforementioned remedies.

(3.) The concerned authority is hereby directed to expedite the grievance of the petitioner at the earliest.