ORDINATOR, URBAN AREA, PATNA SADAR, SUNIL KUMAR S/O LATE JAGDISH BIND Vs. UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF URBAN DEVELOPMENT AND POVERTY ALLEVIATION, NEW DELHI

JUDGEMENT

(1.) Heard Mr. M.P. Gupta, learned counsel for the petitioner, Dr. Mayanand Jha, Standing Counsel for the Union of India and Mr. Kaushal Kumar Jha, learned counsel for the State.

(2.) The grievance that has been put forth in this writ application is that despite a number of schemes the landless persons living below poverty line have not been granted benefit though they are entitled to so.

(3.) Learned counsel for the petitioner has referred to various averments in the petition how the members of the said organization are below poverty line and hence, entitled for rehabilitation.