1. The matter has been heard via video conferencing.
2. Heard Mr. Ajay Prasad, learned counsel for the petitioner and Mr. Alok Ranjan, learned AC to AAG 5 for the State.
3. The petitioner has moved the Court for the following reliefs:
“(i) For quashing the seizure list dated 08.01.2020 whereas the respondent Block Supply Officer, Sadar, Khagaria, District - Khagaia
seized the Leyland 3118 Truck Vehicle Registration No. JK21C-4707 bearing Chassis No. MB1KADY08FPSR5412, Engine No.
FSPZ141739, Model 2016 hypothecated and financed by IndusInd Bank, Jammu.
(ii) For a further direction that the seized truck Leyland 3118, Vehicle Registration No. JK21C-4707, bearing Chassis No.
MB1KADY08FPSR5412, Engine No. FSPZ141739, Model 2016 be released to the petitioner who has power of attorney holder for which
the petitioner is ready to give surety as per direction of this Hon’ble High Court.
(iii) For issuance of a direction to the trial Court to dispose of application filed under Section 451 Cr.P.C. for release of the truck which
was seized u/s 7 of Essential Commodities Act in connection with Khagaria PS Case No. 30/2020.
(iv) For grant of any other relief/reliefs to which the petitioner may be found entitled to in the facts and circumstances of this case.â€
4. At the outset, learned counsel for the State raised a preliminary objection and submitted that this is the third writ petition for the same cause of
action as earlier the petitioner had moved the Court in CWJC No. 4774 of 2020, which was disposed off by order dated 06.03.2020, permitting the
petitioner to withdraw the application with liberty to approach the learned Court of Sub-Divisional Judicial Magistrate, Khagaria or the appropriate
Court in seisin of FIR under Section 451 of the Criminal Procedure Code, for the purpose of release of the truck in question. Thereafter, the petitioner
moved the Court for the second time in CWJC No. 8160 of 2020 and the same was also withdrawn on 08.10.2020, with liberty to make an application
under Article 227 of the Constitution of India. Learned counsel submitted that CWJC No. 8160 of 2020, was not considered on merits and only at the
threshold, it was permitted to be withdrawn for filing a fresh application under the right provision of law. It was submitted that the same would not give
right to the petitioner to file another writ petition for the same relief as was prayed for in the first writ petition i.e., CWJC No. 4774 of 2020, which he
himself withdrew for approaching the Sub-Divisional Judicial Magistrate, Khagaria. It was submitted that if at all, the said order was not being
complied with, the petitioner has remedy under law to ensure such compliance, but filing of a fresh writ petition for the same cause, as has been done
in the present case, is certainly not permissible.
5. Learned counsel for the petitioner does not dispute the position that he had withdrawn the first writ petition and has moved before the Sub-
Divisional Judicial Magistrate, Khagaria, but according to him, the application is still pending and has not been decided within the stipulated period of
six weeks.
6. Having consider the facts and circumstances of the case and submissions of learned counsel for the parties, the Court finds substance in the
objection of learned counsel for the State. Subsequent writ for the same cause cannot be maintainable more so, when the petitioner himself has
withdrawn the writ petition seeking liberty to move before the appropriate forum, to which certain directions were issued and if such directions are not
being complied with, then the petitioner has to approach for getting the order enforced by filing appropriate application before the competent forum.
7. In view thereof, the writ petition stands disposed off with liberty to the petitioner to pursue the remedy for compliance of the order dated 06.03.2020
passed in CWJC No. 4774 of 2020, by the Sub-Divisional Judicial Magistrate, Khagaria, by passing order under Section 451 of the Code of Criminal
Procedure, 1973, relating to release of the truck/vehicle which has been seized in connection with Khagaria PS Case No. 30 of 2020.