Purushottam Kumar Singh vs State Of Bihar

Heard the Parties.

Petitioner has prayed for following relief(s):-

“i). For issuance of a writ in nature of mandamus or any other appropriate writ for commanding the respondents to construct the Gram Panchyat

Sarkar Bhawan of Gobrain Gram Panchyat on Gair Mazarua Land situated at Mauza Gobrain, Khata-1301 Kheshra-997 Area- 3 Acre 68 Dismal

(Rakwa) as the said spot is appropriate for the said Bhawan and it is beneficial for People of Gobrain Gram Panchyat.

ii). For issuance of writ in a nature of mandamus on any other appropriate writ for restraining the respondents authorities for constructing the

Panchyat Sarkar Bhawan of Gobrain Gram Panchyat on the behest of Mukhiya and other officials at the distant place from the said Panchayat near

the house of Mukhiya, which is also disputed and as the norms for constructing the said Bhawan.

iii). For issuance any other appropriate writ, order or direction which your lordship may deem-fit and proper in the fact and circumstance of the

case.â€​

After the matter was heard for some time, learned counsel for the petitioner, under instructions, states that petitioner shall be content if a direction is

issued to the District Magistrate, Bhagalpur to consider  and decide the representation which the petitioner shall be filing within a period of four

weeks from today for redressal of the grievance(s).

Learned counsel for the respondents states that if such a representation is filed by the petitioner, the District Magistrate, Bhagalpur 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.

Statement accepted and taken on record.

As such, petition stands disposed of in the following terms:-

(a) Petitioner shall approach the authority concerned within a period of four weeks from today by filing a representation for redressal of the

grievance(s);

(b) The authority concerned shall consider and dispose it of expeditiously by a reasoned and speaking order preferably within a period of three months

from the date of its filing along with a copy of this order;

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

parties;

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

(e) 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;

(f) Liberty reserved to the petitioner to approach the Court, if the need so rises subsequently on the same and subsequent cause of action;

(g) We have not expressed any opinion on merits. All issues are left open;

(h) 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, stands disposed of.