Madhusudan Mandal vs The State Of Bihar
2025 Latest Caselaw 34 Patna

Patna High Court

Madhusudan Mandal vs The State Of Bihar on 2 May, 2025

Author: Partha Sarthy

Bench: Partha Sarthy

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Civil Writ Jurisdiction Case No.4258 of 2025
     ======================================================
     Madhusudan Mandal Son of Late Dhanichand Mandal, Resident of Village-
     Gangwara Buzurg, Ward No. 04, P.S.- Runnisaidpur, District- Sitamarhi.




                                                                 ... ... Petitioner/s
                                           Versus
1.   The State of Bihar through the Principal Secretary, Panchayati Raj
     Department, Bihar, Patna.
2.   The Director, Panchayati Raj Bihar, Patna.
3.   The District Magistrate, Sitamarhi.
4.   The District Panchayat Officer, Sitamarhi.
5.   The Anchal Adhikari, Runnisaidpur Anchal, District Sitamarhi.
6.   The Block Development Officer, Runnisaidpur Block, District Sitamarhi.



                                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s     :      Mr. Md. Anisur Rahman, Advocate
     For the State            :      Mr. S.D. Yadav, AAG-9
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                 and
                 HONOURABLE MR. JUSTICE PARTHA SARTHY
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE) Date : 02-05-2025

Heard the learned counsel for the parties.

2. Mr. Md. Anisur Rahman, the learned Patna High Court CWJC No.4258 of 2025 dt.02-05-2025

Advocate for the petitioner submits that despite the

residents/villagers of Village - Gangwara, within the

Gangwara Buzurg Gram Panchayat, having offered their

lands for the construction of a Panchayat Sarkar Bhawan,

the respondents are constructing the same in the

neighbouring Village - Mehsaul.

3. Mr. S.D. Yadav, the learned AAG-9 has

informed this Court that no suitable land was found in

Village - Gangwara. The Gangwara Buzurg Gram

Panchayat comprises of three villages, one being Village -

Mehsaul. He has further submitted that the first choice of

the respondents for selection of the site was in the

headquarter village, but on not finding any suitable land,

decision was taken to construct the building (Panchayat

Sarkar Bhawan) in the Village - Mehsaul, which forms

part of the same Gram Panchayat.

4. The guideline in this regard is that

preference has to be given to the government land.

5. In that view of the matter, the petitioner Patna High Court CWJC No.4258 of 2025 dt.02-05-2025

has not made out any case for our interference.

6. The petition stands dismissed.

(Ashutosh Kumar, ACJ)

(Partha Sarthy, J)

Praveen-II/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          05.05.2025
Transmission Date       N/A