Kunal Pandey vs State Of Bihar And Ors

Petitioner has prayed for the following relief(s):

“1. For direction to the concerned respondent authorities to make exhausting inquiry by independent agency with regard to execution of NAL JAL

YOJNA, Scheme “Saat Nischay Yojna"" particularly in Ward No.12, under Gram Panchayat, Panditpur Block- Pipra Kothi, District- East the

Champaran and submit a report within the directed period and after found the illegality and misappropriation of Public Money take appropriate action

against the concerned responsible respondents the petitioner further prays for direction to disposal of the public representation which is still pending

before the learned District Magistrate, East Champaran or pass any other appropriate writ or writs, Rule or direction as this Hon'ble Court may found

just and proper to the facts and circumstances of the case as well as for which the poor people of the society may be found entitled there to.â€​

Mr. Ajay, learned counsel for the State, invites our attention to the averments made in the affidavit, wherein it stands mentioned that necessary

directions for initiation of enquiry also stands issued against the erring persons, responsible for not executing the work under Nal Jal Yojna under Saat

Nischay Yojna, particularly in Ward No.12 under Gram Panchayat Panditpur, Block Pipra Kothi, District East Champaran, stands taken.

As such, we close the present proceedings with the directions to the Respondent No. 3, namely District Magistrate, East Champaran, Motihari to

immediately take appropriate action and not later than two months from the date of receipt/production of a copy of this order. Learned counsel for the

State undertakes to make the same available to the said officer within two weeks from today.

Petitioner undertakes to approach the said respondent along with a copy of the order.

Interlocutory application, if any, shall also stand disposed of.