Ms. Anshuman Shreya vs The State Of Bihar
2023 Latest Caselaw 2153 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1706 of 2023
     ======================================================

Ms. Anshuman Shreya (Advocate) In person, aged About 27 Years, Female, D/o Ambrish Kumar Jha, Resident of Mohalla-East Nehru Nagar, B-24, R.D. Tower, Phase-II, Patna-800013.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

Bihar.

2. Principal Secreary, Urban Development and Gousing Department, Government of Bihar, Patna.

3. Principal Secretary, Department of Tourism, Government of Bihar, Patna.

4. Principal Secretary, Department of Art and Culture, Government of Bihar, Patna.

5. The District Magistrate, Munger.

6. The Municipal Commissioner, Munger.

7. The Chandika Sthan Nyas Samiti, Munger.

8. Bihar State Religious Trust Board, Government of Bihar.

9. Secretary, Archaeological Survey of India, Government of India.

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

For the Petitioner/s : Mr. Anshuman Shreya ( In Person ) For the Respondent/s : Mr. Kumar Priya Ranjan, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE RAJIV ROY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 05-05-2023

The writ petition is filed seeking directions to the

Government of Bihar to act upon the detailed project report

prepared by Municipal Commissioner, Munger for development

of Maa Chandika Sthan, Munger, Bihar. Ancillary prayers were

also made for commanding the respondent authorities to initiate Patna High Court CWJC No.1706 of 2023 dt.05-05-2023

programs for development of tourism in the area so as to

provide employment and livelihood for the people in Munger.

We do not see any public interest involved in the

above prayers except for seeking employment to the locals of a

particular district; which the State Government has a

responsibility to seek to ensure all over the State. However, this

does not come in a day, or on judicial orders issued by us.

Various policies are implemented by the State and the Central

Government for the purpose of providing employment to the

rural people. There could be no claim made by any individual

on any public interest to develop a particular area as a tourist

place and thus facilitate employment for the locals, which is a

purely policy matter. We find no reason to invoke the

extraordinary remedy under Article 226 of the Constitution of

India to consider the prayers sought for in the writ petition.

We dismiss the writ petition in limine.

(K. Vinod Chandran, CJ)

( Rajiv Roy, J) Anushka/-

AFR/NAFR
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Uploading Date          09.05.2023
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