Manir Alam vs The State Of Bihar
2024 Latest Caselaw 4192 Patna

Patna High Court

Manir Alam vs The State Of Bihar on 28 June, 2024

Bench: Chief Justice, Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9590 of 2024
     ======================================================
     Manir Alam Son of Hanif Ansari, Resident of Village - Bhorha, Ward No.6,
     P.S. Belsand, District- Sitamarhi.

                                                               ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through Chief Secretary, Rural Development Department,
     Bihar, Patna.
2.   The Secretary, Rural Development Department, Bihar, Patna.
3.   The Commissioner, Manrega, Rural Development Department, Bihar, Patna.
4.   The District Magistrate, Sitamarhi.
5.   The Deputy Development Commissioner, Sitamarhi.
6.   The Programme Officer, Block-Belsand, District- Sitamarhi.
7.   The Block Development Officer, Block-Belsand, District- Sitamarhi.
8.   The Panchayat Rojgar Sevak, Gram Panchayat Rukanpur, Patahi, Block-
     Belsand, District- Sitamarhi.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Devendra Kumar, Advocate
     For the Respondent/s   :      Mr.P.K. Shahi Advocate General
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 28-06-2024

The first question raised by the petitioner is as to

whether the petitioner has got locus to agitate the issue herein

by way of a Public Interest Litigation. From the averments, we

are of the opinion that no such locus standi is conferred on the

petitioner, especially since it is a private cause that is sought to

be agitated. The petitioner's contention is that the petitioners

and other co-villagers constructed cattle sheds as per the welfare Patna High Court CWJC No.9590 of 2024 dt.28-06-2024

scheme implemented by the Rural Development Department. It

is stated that they were asked to construct the cattle sheds using

own money and further to submit the vouchers for

reimbursement of the amounts expended. It is contented that

then no reimbursement was ordered, the Lokpal (Manrega),

District, Sitamarhi was approached and it had passed an order

dated 19.06.2023. There is nothing stated as to the constitution

of the Lokpal or the efficacy of the recommendations made by

it. The allegation is also that the Lokpal has found the 6 th

respondent to be responsible for the misuse of the amounts due,

who also has not been impleaded in the personal capacity.

2. In the totality of the circumstances as noticed

above, we find absolutely no reason to entertain the writ petition

and we dismiss the same.

(K. Vinod Chandran, CJ)

( Harish Kumar, J) Anushka/-

AFR/NAFR
CAV DATE
Uploading Date          01.07.2024
Transmission Date