Heard learned counsel for the parties. Petitioner has prayed for the following relief:-
(i)For issuance of writ/writs in the nature of mandamus commanding and directing the respondents authority to construct the Panchayat Government
building strictly accordance with letter No. 2P/P.S. Bh-09-09/2018 (Khand)/03 dated 03/06/2019 issued under the signature of the joint Director,
Panchayati Raj, Department, Govt. of Bihar which is being shifted to other place out of political expediency of the concern Mukhiya in garb of
compliance of the aforesaid direction.
(ii) For further direction to the respondent Circle Officer concern to comply the government guidelines as has been agitated by the petitioner on behalf
of the majority of villagers.
(iii) For further direction to the respondents authority not to proceed with construction work without disposal of representation filed before the District
Magistrate, Jamui or during pendency of this application.
After the matter was heard for sometime, learned counsel for the petitioner submits that petitioner shall be content if a direction is issued to the
respondent no. 4 District Magistrate, Jamui to consider and decide the representation with respect to grievances raised in such representation.
Learned counsel for the respondent states that if such representation is filed before the respondent no. 4 District Magistrate, Jamui, same shall be
considered and decided within a period of two months from the date of receipt of such representation in accordance with law.
Equally liberty is reserved to the petitioner to take recourse to such alternative remedies as are otherwise available in accordance with law.
Liberty reserved to petitioner to approach the court, if the need so arises subsequently on the same and subsequent cause of action.
The writ petition is accordingly, disposed of.
