DIGVIJAY KUMAR SINGH Vs. STATE OF BIHAR,

JUDGEMENT

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

(2.) The instant writ petition is directed for the following reliefs:

(3.) The brief fact of the case is that petitioner is owner of the vehicle having Registration No. BR 24G 2428. Aforesaid vehicle of petitioner has been subjected to Forest Case No. 12 of 2014 and has been seized alleging that the same has been found in Forest Area on 22.03.2014. A Complaint Case to this effect along with seizure has been filed in the Court of C.J.M., Rohtas, Sasaram. Confiscation Case No. 22 of 2014 was also started before Respondent No. 3 with respect to seized vehicle in Forest Case No. 12 of 2014. The petitioner appeared before the Respondent No. 3 on 05.04.2014 and filed show cause along with valid papers of ownership and also prayed for provisional release of his vehicle. Claim of petitioner in confiscation proceeding was finally disposed off on 28.08.2014 against the petitioner by Respondent No. 4 and his vehicle was confiscated. Thereafter petitioner moved in appeal before Respondent No. 3 aggrieved by the order of Respondent No. 4 dated 28.08.2014 by way of Forest Appeal No. 52 of 2014, which was dismissed by order dated 31.03.2015. The petitioner filed Revision Case No. 13/2015 before the Secretary Forest Department (Respondent No. 2), which was rejected on 11.12.2015. The vehicle of petitioner is lying in open sky and is getting damaged.