Ram Pravesh Kumar Sinha vs The Union Of India Through ...
2021 Latest Caselaw 2519 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.519 of 2021
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Ram Pravesh Kumar Sinha son of Prabhuchan Prasad resident of village - Mundipur, Police Station- Aungari, District- Nalanda, Pin - 801301.

... ... Petitioner/s Versus

1. The Union of India through Secretary, Ministry of Rural Development, Ist.

Floor Krishi Bhawan, Central Secretariat, New Delhi- 110001.

2. The Additional Secretary, Ministry of Rural Development, Ist. Floor Krishi Bhawan, Central Secretariat, New Delhi.

3. Chief Secretary, Government of India, Old Secretariat, New Delhi- 110001.

4. Secretary, Department of Rural Development, government of Bihar, Old Secretariat, Bihar, Patna.

5. The Collector, Nalanda.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sanjeev Ranjan, Advocate For the Respondent/s : Mr. Dr. K. N. Singh ( A.S.G.) Mr. Anjani Kumar (AAG-4) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 22-06-2021

Heard the parties.

Petitioner has prayed for following relief(s):-

"That this writ petition in the nature of public interest litigation is being filed to order and direct constitution of high level committee to conduct an inquiry to ascertain the large scale corruption, loot and misappropriation of public fund in execution of centrally sponsored scheme like Prime Minister Awas Yojana MGNREGA & 7 Nischay in the district of Nalanda and to direct for institution of Patna High Court CWJC No.519 of 2021 dt.22-06-2021

first information report and constitution of a special investigation team to conduct and carry out investigation so that guilty may be punished, loot of public fund in future can be prevented and benefits under the scheme may reach the poor and needy."

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, states that

petitioner shall be content if a direction is issued to the authority

concerned to consider and decide the representation which the

petitioner shall be filing within a period of four weeks from

today for redressal of the grievance(s).

Learned counsel for the respondents states that if such

a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of three months from the date of its

filing along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

terms:-

(a) Petitioner shall approach the authority

concerned within a period of four weeks from today by filing

a representation for redressal of the grievance(s);

(b) The authority concerned shall consider and

dispose it of expeditiously by a reasoned and speaking order Patna High Court CWJC No.519 of 2021 dt.22-06-2021

preferably within a period of three months from the date of its

filing along with a copy of this order;

(c) Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(d) Equally, liberty is reserved to the petitioner to

take recourse to such alternative remedies as are otherwise

available in accordance with law;

(e) We are hopeful that as and when petitioner takes

recourse to such remedies, as are otherwise available in law,

before the appropriate forum, the same shall be dealt with, in

accordance with law and with reasonable dispatch;

(f) Liberty reserved to the petitioner to approach the

Court, if the need so rises subsequently on the same and

subsequent cause of action;

(g) We have not expressed any opinion on merits.

All issues are left open;

(h) The proceedings, during the time of current

Pandemic- Covid-19 shall be conducted through digital mode,

unless the parties otherwise mutually agree to meet in person

i.e. physical mode;

The petition stands disposed of in the aforesaid terms. Patna High Court CWJC No.519 of 2021 dt.22-06-2021

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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