KHALTU MAHTO Vs. BIHAR STATE BOARD

JUDGEMENT

(1.) A counter affidavit has been filed today on behalf of respondent no. 1. Let it be kept on record.

(2.) Heard the parties on merit of the case.

(3.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India raising a grievance against a communication contained in letter no. 564 dated 1.9.2003 (Annexure-3) issued under the signature of respondent S.D.O., Begusarai, addressed to the Special Officer of the Bihar State Board of Religious Trust, Patna, whereby a recommendation has been made for reconstitution of the Trust Committee for Shri Ram Janaki Thakurbari, Bagha, Begusarai, a religious trust under the meaning of the Bihar Hindu Religious Trusts Act, 1950 (hereinafter referred to as the Act only).