RAMANUJ PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is a Public Interest Litigation which was filed in the year 2000. Since then and as of date a change has taken place in rural Bihar. Now the Panchayats are functioning.

(2.) THE Court is not recording any aspect of the merits of the petition so that there is no misunderstanding that any vested interest in the villagers, in context, may be a subject matter for consideration under a camouflage. But, it cannot be denied that these are matters relating to villages of Bihar and they cannot escape a discussion at the Panchayat whether it is a matter relating to maintenance of records or any matter which is relating to and/or may be a subject matter of Standing Committee which a Gram Panchayat is in a position to deal with. In the circumstances, it will only be appropriate that if any person finds himself aggrieved in a matter which is local to the Panchayat, this matter may be taken up there.

(3.) IN the circumstances, if these subject matters be matters for Panchayat then it will only be appropriate for the Court to permit a preliminary discussions in the context of today.