BHAGWANA RAM Vs. EXCISE COMMISSIONER

JUDGEMENT

(1.) THIS matter comes up before this Court in the spirit of Lok Adalat for disposal. Petitioner has preferred this writ petition challenging the impugned order dated 14th of May 2013 passed by Additional Excise Commissioner, Jodhpur Zone, whereby while passing order under Section 69 read with Section 54A of the Rajasthan Excise Act 1950 (for short, Act of 1950'), it has ordered release of Santo car No. RJ -19 -CC -2508 subject to the condition that petitioner shall deposit a sum of Rs. 2,50,000/ - (Rupees two lac fifty thousand only).

(2.) THE vehicle of the petitioner aforesaid was seized by the Police Station Raniwara, District Jalore and a case under section 19/54 of the Act of 1950 was registered against the petitioner for unauthorizedly carrying contraband i.e. english wine without permission or licence.

(3.) LEARNED counsel for the petitioner submits that the case registered against the petitioner is false and therefore impugned order is liable to be quashed. Learned counsel further submits that pursuant to the interim order vehicle in question has already been released after deposition of the requisite amount quantified by the Court and therefore the matter is required to be decided on merit.