Narendra Kishore Sinha vs Union Of India And Ors

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

“1. (A) For considering setting up a Community Health Centre in Punpun Block in the District of Patna, Which is having a Population of

approximately 2 lakhs at present (it had 1 lakh 38 thousand one hundred fourty three as per 2011 census) and locate it at village Marachi where at

present is located as Additional Primary Health Centre though it has land having 47 decimals which is most suited for locating a Community Health

Centre.

(B) For issuance of an appropriate writ order or direction commanding the respondents for taking final decision within a time limit regarding

Upgradation/Conversion of Additional Primary Health Centre Maranchi Punpun into Community Health Centre (C.H.C.) Maranchi, Punpun as per the

guideline of Directorate General of Health Services, Ministry of Health & Family welfare, Government of Indian and also naming the said community

Health Centre (C.H.C.) Maranchi, Punpun in the name of provider of the land as Nawal Kishore Sinha Community Health Centre (C.H.C.) Maranchi

Punpun, Patna.

(C) For issuance of an appropriate writ order or direction commanding the respondents for taking final decision on the representation of petitioner

dated 29.11.2017 which was sent through speed post dated 30.11.2017 and also representation dated 22.03.2018 which was sent through speed post

dated 26.03.2018 and finally dispose off said representations/applications/reminders by reasoned and speaking order.

(D) For issuance of an appropriate writ order or direction that on failure to do the above directing the respondents to take a final decision also with

regard to return of 47 decimal of land bearing Thana No. 85, Tauzi No. 6446, Khata No. 27 and Plot No. 184 situated at village-Maranchi P.S.

Punpun District Patna to the family of late Nawal Kishore Sinha by removing all structures/belongings if any.

(E) For issuance of an appropriate writ order or direction directing the respondents to retain 2 decimal land out of 47 decimal of land bearing Thana

No. 85, Tauzi No. 6446, Khata No. 27 and Plot No. 184 situated at village-Maranchi P.S.-Punpun District-Patna for smooth running of Additional

Primary Health Centre Maranchi Punpun and vacate the rest of the 45 decimals if authorities are not willing to Upgrade/Convert the Additional

Primary Health Centre Maranchi Punpun into Community Health Centre (C.H.C.) Maranchi, Punpun.

(F) For any other relief and or direction as may be deemed and proper.â€​

Learned counsel for the State opposes the petition stating that the petition is misconceived; raises disputed question of fact; is not in public interest;

and that the issue can be best resolved at the local level by the appropriate authorities.

We find that the interest of justice should be best served, if petitioner approaches the respondent nos. 2 and 3 within a period of four weeks for

venting out his all rights and grievances also pointing out issues of public interest, including the subject matter of the present petition.

Learned counsel for the respondents states that if such a representation is filed by the petitioner, the authority concerned shall consider and dispose it

of expeditiously and preferably within a period of three months from the date of its filing along with a copy of this order.

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.

Needless to add, while considering such representation, principles of natural justice shall be followed and due opportunity of hearing afforded to the

parties.

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

We have not expressed any opinion on merits. All issues are left open.

The proceedings, during the time of current Pandemic- Covid-19 shall be conducted through digital mode, unless the parties otherwise mutually agree

to meet in person i.e. physical mode.

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, also stands disposed of.