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Harendra Pratap Singh vs The State of Bihar and Others

Patna High Court · Decided on 26 August 1998 · Citation: (1999) 1 PLJR 442

HON’BLE JUDGES
B.M. Lal, C.J · S.K. Singh, J
RESULT
Dismissed
CASE NUMBER
C.W.J.C. No. 5363 of 1998
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Judgment

3 paragraphs · 116 words
1.

By this P.I.L. the Petitioner seeks a writ in the nature of mandamus commanding the Respondents to change the name of place or location from Harbansh High School, Police Station. Sub-Centre of Health, Sub-Centre of Animal Husbandry, Kanya Middle School and Chandi Choak situated and located on Thana Nos. 152. 150 and 153 at Villages Narbirpur, Narhi and Bahiyara.

2.

In our opinion, such relief cannot be granted. (See J.R. Raghupathy and Others Vs. State of A.P. and Others, ). It is for the administration to locate the centres, School, Health Centre according to their administrative considerations.

3.

Thus, no judicial interference is called for. This petition, thus, has no merit. It is accordingly dismissed.