The Division Bench of the Patna High Court, comprising Chief Justice K. Vinod Chandran and Justice Rajiv Roy in the case of Ms. Anshuman Shreya vs. The State of Bihar has dismissal of a petition regarding the development of Maa Chandika Sthan in Munger district.
The petitioner had filed writ petition seeking directions to the Government of Bihar to act upon the detailed project report prepared by Municipal Commissioner, Munger for development of Maa Chandika Sthan, Munger, Bihar and to initiate programs for development of tourism in the area so as to provide employment and livelihood for the people in Munger.
The Court expounded that “We do not see any public interest involved in the above prayers except for seeking employment to the locals of a particular district; which the State Government has a responsibility to seek to ensure all over the State.”
The Court further opined that various policies are implemented by the State and the Central Government for the purpose of providing employment to the rural people and there could be no claim made by any individual on any public interest to develop a particular area as a tourist place and thus facilitate employment for the locals, which is a purely policy matter.
Therefore, the Court dismissed the writ petition as the Court did not find any reason to invoke the extraordinary remedy under Article 226 of the Constitution of India to consider the prayers sought for in the writ petition.
Case Details
Case:- Civil Writ Jurisdiction Case No.1706 of 2023
Petitioner:- Ms. Anshuman Shreya
Respondent:- The State of Bihar
Counsel for the Petitioner - Mr. Anshuman Shreya
Counsel for the Respondent – Mr. Kumar Priya Ranjan
Judge: Chief Justice K. Vinod Chandran and Justice Rajiv Roy
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