PAWAN KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned GP 14 for the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The truck of the petitioner bearing registration No. UP65FT-5561 was seized with sand loaded on it at 2:45 AM on 07.10.2017 in the forest area in the district of Gaya. The same was the subject matter of confiscation proceeding and ultimately both the vehicle and the sand have been confiscated. Challenge to the same before the Collector failed and revision filed by the petitioner before the Principal Secretary of the Forest Department, Government of Bihar, also did not succeed. Thus, the present writ.