UPENDRA YADAV, Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant writ application, petitioner has sought following reliefs:

(2.) Counsel for the petitioner submits that he was holding valid Challan of the loaded stone metals on the tractor. He has valid paper with regard to ownership of the tractor. The confiscating authority including the appellate authority and the revisional authority at no point of time doubted the genuineness of the Challan, but still tractor and stone metal has been confiscated by the confiscation authority by order dated 26.07.2013 passed in Confiscation Case No.01 of 2010 as contained in Annexure- P/4. Subsequently, the appellate authority by order dated 16.02.2015 passed in Forest Confiscation Appeal Case No.30 of 2013 as contained in Annexure- P/6 and the revisional authority by order dated 03.11.2017 passed in Forest Revision Case No.17 of 2015 as contained in Annexure- P/8 has affirmed the order of the confiscation authority on the same ground that Challan was not produced at the time of seizure of vehicle.

(3.) Perused all the three orders as contained in Annexure- P/4, Annexure- P/6 and Annexure- P/8.