Petitioner has prayed for the following relief(s):-
“1. That this is an application for issuance of proper writ or writ, order or orders, direction or directions to the Respondents to act upon the DPR
with regard to Chief Minister Rural Drinking Water including Saat Scheme Nischay Yojana, Ward No. 11 Gram Panchayat at Kanchanpur Khargpur
of Block Bihta which in spite of technical sanction dated 22.09.2018 has not been implemented.â€
Learned counsel for the State states that the grievance of the petitioner stands met inasmuch as drinking water, under various schemes of the State, is
being supplied to the villages and as such, the present petition with the passage of time has outlived its purpose.
Statement accepted and taken on record.
In view of the same, we dispose of the present petition reserving liberty to the petitioner to approach respondent no. 2, namely, the District Magistrate,
Patna, for surviving grievances, if any.
Needless to add, while considering such representation filed by the petitioner, if any, 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.
