Petitioner has prayed for the following relief(s):
“a) For directing the respondents to provide the details of work allotment and also details of expenses in completion of work to fill up the
pond/water storage area of village which is situated at Thana no. 126, Kheshra number 6554, Area 62 Decimal in panchayat Singhia.
b) For directing the respondents to provide the details that by whose order/permission the amount was withdrawn from the Government account to fill
up water storage area and for constructing Kaccha Road on the ANABAD BIHAR SARKAR LAND which was used for storage of water.
c) For directing the respondents to hold an enquiry and subsequently punish the responsible personal who all were constructed the kaccha road on the
ANABAD BIHAR SARKAR LAND.
d) For directing the respondents to demolish the Kaccha Road from the ANABAD BIHAR SARKAR LAND and construct the pond/water storage
area for the villagers/panchayat as the same land was earlier used as water storage area.
e) For any other consequential relief/reliefs for which the petitioner may be found entitled.â€
After the matter was heard for some time, learned counsel for the petitioner submits that petitioner shall be content if a direction is issued to the
concerned respondents to consider and decide the representation which the petitioner shall be filing for redressal of the grievance(s).
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 two months from the date of its filing along with a copy of this order.
Statement accepted and taken on record. Petition is disposed of with the direction to the concerned respondent to consider and dispose it of
expeditiously and preferably within a period of two months from the date of its filing along with a copy of this order.
It is clarified that 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.
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 rises subsequently on the same and subsequent cause of action.
We have not expressed any opinion on merits.
The petition stands disposed of in the aforesaid terms.
Interlocutory Application(s), if any, also stands disposed of.