Heard the parties.
Petitioner has prayed for following relief(s):-
“That this writ petition in the nature of public interest litigation is being filed to order and direct constitution of high level committee to conduct an
inquiry to ascertain the large scale corruption, loot and misappropriation of public fund in execution of centrally sponsored scheme like Prime Minister
Awas Yojana MGNREGA & 7 Nischay in the district of Nalanda and to direct for institution of first information report and constitution of a special
investigation team to conduct and carry out investigation so that guilty may be punished, loot of public fund in future can be prevented and benefits
under the scheme may reach the poor and needy.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 authority concerned 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 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.
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.