AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) IN this writ petition, the petitioner has prayed for quashing of the order dated 21.7.2001 of the Authorised Officer -cum -DFO., Dhanbad directing to confiscate the truck bearing Registration No. BR20B -4829 belonging to the petitioner, the order dated 27.8.2004 passed by the Collector, Dhanbad, dismissing the confiscating appeal filed by the petitioner and also the order dated 16.2.2005, i.e. the order of Revisional Authority who rejected the revision petition filed by the petitioner. It appears that on 24.7.1998, in front of a line hotel at Kandra within Gobindpur P.S. Dhanbad a Truck bearing registration No. BR20B -4829 loaded with Kendu leaves was seized by the Police on the ground that in the seized Truck, without any valid license kendu leaves were being transported in violation of Section 5 of Bihar Kendu Leaves (Control of Trade) Act, 1973 punishable under Section 16 of the said Act. Thereafter, a confiscation proceeding was initiated and then by Annexure -2, the truck in question was confiscated by the authorized officer -cum -DFO by order dated 21.7.2001. This order of the DFO was affirmed in appeal and in revision also by rejecting the plea of the petitioner.
(3.) BEFORE the concerned Authorities the petitioner had taken the same plea, which has been taken before this Court in this writ petition.;