Kamlesh Prasad Singh vs State Of Bihar And Ors

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

That this writ application by way of public interest litigation is being filed on behalf of the petitioner for issuance of order or orders/direction or

directions to the respondents for setting aside the selected plan of Aangan Bari Centre's Building, Village-Trilokwa (Alpsankhyak Tola), Panchayat

Raghunathpur, Police Station and Block-Kalyanpur, District Motihari (East Champaran). The BDO Kalyanpur Blood, East Champaran, Motihari,

Respondent no. 5 and after setting aside the aforesaid planissued the direction to respondents to prepare fresh plan or make the Aanganbari Centre

Biilding as the centre situated and sanctioned and as the place passed by local body meeting in public interest and after investigation punish to the

responsible persons who have prepared the plan for construction of Aanganbari Centre Building without applying his judicial mind.

After the matter was heard for sometime, learned counsel for the petitioner submits that petitioner shall be content if a direction is issued to the

respondent no. 5 Block Development Officer, Gayaghat, Muzaffarpur, to consider and decide the representation with respect to grievances raised in

such representation.

Learned counsel for the respondent states that if such representation is filed before the respondent no. 5 Block Development Officer, Gayaghat,

Muzaffarpur, same shall be considered and decided within a period of two months from the date of receipt of such representation in accordance with

law.

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

Liberty reserved to petitioner to approach the court, if the need so arises subsequently on the same and subsequent cause of action.

The writ petition is accordingly, disposed of.