Chunchun Singh vs The State Of Bihar
2024 Latest Caselaw 100 Patna

Patna High Court

Chunchun Singh vs The State Of Bihar on 5 January, 2024

Author: Rajiv Roy

Bench: Chief Justice, Rajiv Roy

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.17804 of 2023
     ======================================================
     Chunchun Singh Son of Late Shree Singh, Resident of Village- Gokhula,
     Police Station- Sikandra, District- Jamui.

                                                                ... ... Petitioner/s
                                        Versus
1.   The State of Bihar through Principal Secretary,Panchayati Raj Deptt.
2.   The Additional Chief Secretary, District Panchayati Raj, Government of
     Bihar, Patna.
3.   The Additional Chief Secretary, Department of Planning and Development,
     Government of Bihar, Patna.
4.   The District Magistrate, Jamui.
5.   The District Panchayati Raj Officer, Jamui.
6.   The Executive Engineer, Local Area Engineering Organisation Work
     Division-I, Jamui.
7.   The Block Panchayati Raj Officer, Sikandra, Jamui.
8.   The Circle Officer, Sikandra, Jamui.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Ram Vinay Pd. Singh, Advocate
     For the Respondent/s   :      Mr.P.K. Shahi, A.G.
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE RAJIV ROY
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE RAJIV ROY) Date : 05-01-2024

Heard the parties.

2. The present Public Interest Litigation has been

preferred by the petitioner with a prayer to direct the

respondent, District Magistrate, Jamui to send proposal for Patna High Court CWJC No.17804 of 2023 dt.05-01-2024

identifying the sufficient land available in village-Gokhula,

within Panchayat Raj, Gokhula, Fatehpur under Sikandra

block in the district of Jamui. Further, the petitioner wants the

State Government to carry out the construction of the said

Panchayat Bhawan on the land so identified.

3. The contention of the petitioner is that both the

'Mukhiya' and the Circle Officer, Sikandra, Jamui have

marked a place at Khata no. 409, Khesra no. 1315 under

mauja Gokhula, Fatehpur which is not good for Panchayat

Raj Bhawan. In sum and substance, the petitioner has tried to

convince the Court that the land chosen by the Circle Officer,

Sikandra, Jamui as also the 'Mukhiya' for construction of

Panchayat Bhawan is not suitable for the common people.

4. The Circle Officer, Sikandra earmarked a land

for the construction of Panchayat Bhawan which ultimately

would have been approved by the highest authority of the

district, the District Magistrate, Jamui and as such the

decision so taken needs no interference. A Panchayat Bhawan

cannot be constructed according to the convenience of a

single individual and/or handful of the people.

5. We do not see any merit in the present Public

Interest Litigation, the same is misconceived and is Patna High Court CWJC No.17804 of 2023 dt.05-01-2024

accordingly dismissed. We refrain from imposing any cost

upon the petitioner.

(K. Vinod Chandran, CJ)

( Rajiv Roy, J) Ravi/-

AFR/NAFR
CAV DATE
Uploading Date          8.01.2023
Transmission Date