Patna High Court
Naresh Prasad vs The State Of Bihar on 10 October, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17567 of 2022
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Naresh Prasad Son of Late Dasrath Mahto @ Dasrath Prasad Resident of
Village- Patrasarai, P.S.- Nawada Kadirganj (O.P.), District- Nawada.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Panchayati Raj
Department, Government of Bihar, Patna.
2. The Director, Panchayati Raj Department, Government of Bihar, Patna.
3. The Commissioner, Magadh Parmandal (Commissionary), Gaya.
4. The District Magistrate-Cum-Collector, District- Nawada.
5. The Deputy Development Commissioner, Nawada, District- Nawada.
6. The District Panchayati Raj Officer, Nawada, District- Nawada.
7. The Sub- Divisional Officer, Nawada, District- Nawada.
8. The Block Development Officer, Nawada, Block- Nawada, District-
Nawada.
9. The Circle Officer, Nawada, District- Nawada.
10. The Officer-in-Charge, Nawada, District- Nawada.
11. The Panchayati Secretary, Gram Panchayat Raj, Jamuawan, Patwasarai,
Block and District- Nawada.
12. Mukhiya, Gram Panchayat Raj, Jamuawan, Patwasarai, Block and District-
Nawada.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shambhu Sharan Singh, Advocate
For the Respondent/s : Mr. Prem Ranjan Raj, Advocate
For the Intervenor : Mr. Durgesh Nandan, Advocate
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 10-10-2023
Heard Mr. Shambhu Sharan Singh, learned counsel
appearing on behalf of the petitioner and Mr. Prem Ranjan Raj,
learned counsel representing the State.
2. The matter in issue relates to construction of
Panchayat Sarkar Bhawan at revenue village Patwasarai. Earlier
Patna High Court CWJC No.17567 of 2022 dt.10-10-2023
also, some interested persons of the concerned Panchayat had
approached before this Court by filing different writ petitions
and accordingly, the matter has been proceeded and finally in
terms of the order of this Court as well as departmental
guidelines, the District Magistrate, Nawada vide his order dated
05.12.2002 has accorded the permission for the construction of
Panchayat Sarkar Bhawan, after due enquiry in respect thereof,
by the Land Reforms Deputy Collector, Nawada as contained in
Letter No. 537 dated 03.12.2022.
3. In pursuant to the afore-noted order, the District
Panchayati Raj Officer, Nawada vide his Letter No. 2839 dated
05.12.2022 has requested the Executive Engineer, LAEO Work
Division - I, Nawada to expedite the process of construction of
the Panchayat Sarkar Bhawan in Jamuawan Patwasarai over the
land as proposed thereof, pertaining to Khata No. 547, Plot No.
1760, Area 1.41 acres.
4. Learned counsel for the State lastly submitted that
the necessary technical sanction has already been granted by the
competent authority and the process of the tender and the work
will be followed.
5. At this stage, learned counsel for the petitioner
submits that the aforesaid action of the respondent authorities,
Patna High Court CWJC No.17567 of 2022 dt.10-10-2023
granting permission for constructing the Panchayat Sarkar
Bhawan at Jamuawan Patwasarai is not in terms of the
guidelines issued by the Bihar Panchayati Raj Department and
thus, he intends to assail the order by filing an appropriate writ
petition. In the aforesaid backdrop, the petitioner prays to
withdraw the present writ application with the liberty aforesaid.
6. In view thereof, the present writ petition stands
disposed of.
(Harish Kumar, J)
shivank/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 11.10.2023.
Transmission Date NA
