Nagendra Singh vs The State Of Bihar
2023 Latest Caselaw 3420 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10665 of 2023
     ======================================================

Nagendra Singh, Son of Late Dev Nandan Singh, Resident of Village- Godiha, P.S.- Kutumba, District- Aurangabad (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar

2. The Principal Secretary Rural Department, Govt. of Bihar, Patna.

3. The District Magistrate, Aurangabad (Bihar).

4. The Deputy Development Commissioner (D.D.C), Aurangabad (Bihar).

5. The Sub-Divisional Officer, Aurangabad (Bihar).

6. The Block Development Officer, Kutumba Block, Aurangabad (Bihar).

7. The Mukhiya, Gram Panchayat, Matpa, Kutumba, Aurangabad.

8. Ravindra Singh Son of Late Ganesh Singh, Resident of Village- Godiha, Gram Panchayat Matpa, P.S.- Kutumba, District- Aurangabad (Bihar).

9. Narendra Singh Son of Late Ganesh Singh, Resident of Village- Godiha, Gram Panchayat Matpa, P.S.- Kutumba, District- Aurangabad (Bihar).

10. Shailendra Singh Son of Kuldeep Singh, Resident of Village- Godiha, Gram Panchayat Matpa, P.S.- Kutumba, District- Aurangabad (Bihar).

11. Dr. Jitendra Chandravanshi Son of Late Shivshankar Chandravanshi, Resident of Village- Godiha, Gram Panchayat Matpa, P.S.- Kutumba, District- Aurangabad (Bihar).

12. Mahendra Chandravanshi Son of Late Shiv Shankar Chandravanshi, Resident of Village- Godiha, Gram Panchayat Matpa, P.S.- Kutumba, District- Aurangabad (Bihar).

13. Vijay Chandravanshi Son of Late Ramdas Chandravanshi, Resident of Village- Godiha, Gram Panchayat Matpa, P.S.- Kutumba, District- Aurangabad (Bihar).

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

For the Petitioner/s : Mr. Birendra Kumar Singh, Advocate For the Respondent/s : Mr. Jitendra Kr. Roy 1 (Sc13) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY

ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-08-2023

1. The public interest litigation is filed for a direction to Patna High Court CWJC No.10665 of 2023 dt.01-08-2023

the respondent-authorities to conduct a spot verification and

construct a drain on soling road lying adjacent to Khata No.81, Plot

No.262, area 0.14 decimal situated at Mauza-Godiha, Gram

Panchayat-Matpa, Block-Kutumba, District-Aurangabad.

2. It is stated that respondent nos. 8 to 13 are flowing

waste water into the road, thus, causing nuisance to the villagers.

3. We are not convinced that a public interest litigation

would be maintainable on the grounds raised. The grievance is

personal and with respect to a particular land, pertaining to nuisance

created by draining waste water into the road in front of the said plot.

The nuisance is said to be created by respondent nos.8 to 13,

presumably adjacent plot owners, which grievance has to be taken up

before the appropriate forum.

4. The writ petition would stand dismissed, leaving

remedy to the petitioner to approach appropriate forum.

(K. Vinod Chandran, CJ)

(Partha Sarthy, J) Sunil/-

AFR/NAFR
CAV DATE
Uploading Date          07.08.2023
Transmission Date