- (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 23 rd of August 2012 passed by Addl. 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 Bolero pick-up No. RJ-04-GA-5973 subject to the condition that petitioner shall deposit a sum of Rs.4,00,000/- (Rupees four lacs only).
(2.) The vehicle of the petitioner aforesaid was seized by the Police Station Madli, District Barmer and a case under section 19/54 and 54A of the Act of 1950 was registered against the petitioner for unauthorizedly carrying contraband i.e. country liquor without permission or licence.
(3.) When the matter came up before this Court at the threshold, on 6 th of September 2012, the Court issued show cause notice to the respondents and passed following interim order: "In the meanwhile, the vehicle No.RJ-04- GA-5973 confiscated vide order dated 23 rd August, 2012, passed by the Additional Excise Commissioner, Jodhpur, may be released to the petitioner on 'Superdginama', provided he deposits a sum of Rs.2,00,000/- within a period of two weeks and furnish solvent surety for the remaining amount to the satisfaction of District Excise Officer, Barmer.";