Arvind Kumar vs The State Of Bihar
2023 Latest Caselaw 3957 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.3637 of 2023
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Arvind Kumar, son of Dinanath, Resident of Village- Majrah, P.S.- Nokha, Dist- Rohtas (Bihar). ... Petitioner/s Versus

1. The State of Bihar.

2. The Principal Secretary, State Panchayti Raj Department, Bihar, Patna.

3. The District Magistrate, Rohtas.

4. The District Panchayti Raj Officer, Rohtas.

5. The Block Development Officer, Kargahar, Rohtas.

6. Dhanji Kumar Singh, son of not known, Pramukh, Nokha Panchayat, Resident of Village- Kadwan, P.S.- Nokha, Rohtas (Bihar).

7. The Block Panchayat Rajya Padadhikari, Nokha, Rohtas.

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

For the Petitioner/s : Mr. Sanjay Kumar, Advocate For the Respondent/s : Mr. Rakesh Kumar Ranjan, AC to GA-5 ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 22-08-2023

Heard Mr. Sanjay Kumar, learned counsel

appearing on behalf of the petitioner. The State is represented by

Mr. Rakesh Kumar Ranjan, learned AC to GA-5.

2. The grievance of the petitioner related to

discrimination in allotment of funds in developmental scheme

with respect to different Panchayats at the block level, as the

bulk of schemes up to 70 to 80 per cent have been allotted to

one particular Panchayat and rest of the Panchayats are left out

in the lurch and in the process, the residents of other Panchayats

are denied the benefits of developmental works in complete

violation of the guidelines issued by the Government from time

to time.

Patna High Court CWJC No.3637 of 2023 dt.22-08-2023

3. At the outset, learned counsel for the State

submits that for redressal of his grievance, the petitioner has

never approached before any authority and, as such, no writ of

mandamus can be issued without their being any lawful demand

and its refusal by the authority concerned.

4. Considering the nature of the grievance and

submissions made on behalf of the parties, this Court direct the

petitioner to approach before the District Magistrate, Rohtas for

ventilating his grievance by filing an exhaustive representation

bringing on record the entire facts and the guidelines issued by

the Panchayati Raj Department.

5. Needless to observe that if such representation is

filed within a period of four weeks' from today, the District

Magistrate, Rohtas would be under obligation to consider and

dispose of the same within a period of eight weeks from the date

of filing of such representation along with a copy of this order.

6. With the aforesaid, the writ application stands

disposed of.

(Harish Kumar, J) uday/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          23.08.2023
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