Dharmveer Kumar vs State Of Bihar And Ors

The petition filed on 16.01.2020 is listed for hearing for the first time today before the Court.

Heard learned counsel for the petitioner and learned counsel for the respondents.

The present petition has been filed by way of Public Interest Litigation seeking direction upon the Respondents to ensure that the rules a& guidelines for implementation of Pradhan Mantri Aawas Yojna has not follows (sic) in Baakhtiyarpur Block and done defalcation of several Crores rupees of the hard earned money of poor persons. As employee of block, Sub-division and District have not disbursed the fund of Pradhan Mantri Aawas Yojna to genuine persons. And wrongly give amount to holder of Govt. Servant, Pucca house holder, second time sanction to one family, and who has not come under B.P.L. etc.

After the matter was heard for some time, learned counsel for the petitioner submits that petitioner shall be content if a direction is issued to the concerned respondents to consider and decide the representation, which the petitioner shall be making afresh within a period of four weeks from today.

Learned counsel for the State states that upon receipt of such request, if any, the same shall be dealt with in accordance with law, expeditiously and positively within a period of three months from the date of receipt thereof.

Equally, liberty is reserved to the petitioner to take recourse to such alternative remedies as are otherwise available in accordance with law.

We are hopeful that as and when petitioner takes recourse to such remedies, as are otherwise available in law, before the appropriate forum, the same shall be dealt with, in accordance with law and with reasonable dispatch.

The petition stands disposed of in the aforesaid terms.