Patna High Court
Ram Ratan Singh vs The State Of Bihar on 13 July, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7527 of 2021
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Ram Ratan Singh Son of Late Binda Singh, Resident of Village - Chainpura,
Post Office - Warsaliganj, Police Station- Warsaliganj, District - Nawadah.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Urban
Development, Government of Bihar, Patna.
2. The Divisional Commissioner, Magadh Division, Gaya.
3. The District Magistrate, Nawadah.
4. The Block Development Officer, Warsaliganj.
5. The State Election Commissioner (Panchayat), Bihar, Patna through its
Secretary.
6. The Election Commissioner, State Election Commission, Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Arun Kumar, Advocate
For the Respondent/s : Mr. Ajay, GA 5
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE S. KUMAR)
(The proceedings of the Court are being conducted through
Video Conferencing and the Advocates joined the proceedings
through Video Conferencing from their residence.)
Date : 13-07-2021
Heard learned counsel for the parties.
Petitioner has prayed for following relief:-
"1. That the instant writ petition by way of Public
Interest Litigation has been filed for a direction upon the
Respondents concerned to dispose of the pending objection
filed on behalf of common villagers of Chainpua, Vijay Nagar,
Begrajpur which is under Gram Panchayat Raj, Dosut and
mostly villagers are poor farmers and labours having no
connection with local Warsaliganj Bazar area where business
Patna High Court CWJC No.7527 of 2021 dt.13-07-2021
activities are being done and these villages are situated about 4
K.M. far away from the Warsaliganj Nagar Panchayat which is
being upgraded as Nagar Parishad and these villages which are
part of Dosut Gram Panchayat are included under the proposal
of Warsaliganj Nagar Parishad without following norms
provided under Sections 3, 4 and 5 of Bihar Municipal Act as
neither any publication of declaration has been pasted at
conspicuous place nor the same was published in local
newspaper rather on the basis of table report submitted by the
District level officials decision has been taken that Chainpur
Begrajpur village is included in Nagar Parishad, Warsaliganj,
then common villagers submitted their objection by public
petition expressing their wishes that they are not willing to be
included under Nagar Parishad rather they want to remain
under Dosut Gram Panchayat in which they are since back
long and entire action has been taken at behest of some
influential persons who are aspirant for contesting in,
Panchyat election ousting these villagers from Dosut Gram
Panchayat so that they may easily succeeded in Gram
Panchayat Election. Any other order/orders for granting any
other relief/reliefs for which petitioner is found entitled to in
the facts and circumstances of the case."
After some argument, learned counsel for the petitioner
seeks permission to withdraw this writ petition with liberty to
challenge the subsequent action /events taken place after filing
of the writ petition.
Liberty is granted.
Accordingly, this writ application is disposed of as
withdrawn with the aforesaid liberty granted to the petitioner.
(Sanjay Karol, CJ)
( S. Kumar, J)
Sanjay/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 16.07.2021
Transmission Date NA
