Kumar Sanan vs The State Of Bihar Through The ...
2021 Latest Caselaw 2692 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1509 of 2021
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Kumar Sanan Son of Sadanand Yadav, Resident of Village-Danda Bazar, Police Station-Goradih, District-Bhagalpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary Panchayati Raj Department, Govt. of Bihar, Patna.

2. The Additional Chief Secretary, Panchayati Raj Department, Govt. of Bihar, Patna.

3. The District Magistrate, Bhagalpur.

4. The District Panchayatiraj Officer, Bhagalpur.

5. The Block Development Officer, Goradih, Bhagalpur.

... ... Respondent/s (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Appearance :

For the Petitioner/s : Mr.Ranjan Kumar Jha, Adv.

Mr. Satya Prakash, Adv.

For the Respondent/s : Mr Ajay (GA-5) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 28-06-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

i) For issuance of a writ in the nature of mandamus or any other appropriate writ for commanding the respondents to construct Gram Panchayat Bhawan of Sarath Daharpur Gram Panchayat on Gair Mazarua Land situated at Mauza-

Rampur, Thana No. 226, Khata No. Patna High Court CWJC No.1509 of 2021 dt.28-06-2021

64, Khesra No. 138, Area-0.57 Dismal as the said spot has been duly selected and thereafter the Block Development Officer, Goradih, Bhagalpur vide letter no. 855 dated 20.10.2011 has send his proposal/recommendation before the District Panchayati Raj Officer, Bhagalpur for construction of Panchayat Bhawan on the aforesaid plot.

ii) For issuance of a writ in the nature of mandamus or any other appropriate writ for restraining the respondent authorities from constructing Panchayat Bhawan of Sarath- Daharpur Gram Panchayat in the Village Sarath as the sport selection for Panchayat Bhawan has been done at behest of the present Mukhiya without calling Aam Sabha in as much as the norms for sport selection has not been followed.

iii) For issuance of any other appropriate writ, order or direction which your Lordships may deem fit and proper in the facts and circumstances of the case."

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 Patna High Court CWJC No.1509 of 2021 dt.28-06-2021

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 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, Patna High Court CWJC No.1509 of 2021 dt.28-06-2021

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.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J)

sushma/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          29/6/21
Transmission Date       NA