LAWS(PAT)-2002-8-119

MITHILESH SINGH Vs. STATE OF BIHAR

Decided On August 23, 2002
MITHILESH SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Permission to file SLP is granted.

(2.) Heard the learned Counsel for the Petitioners.

(3.) In our view, the observations made by the High Court in the impugned order 2002 (2) PLJR 765 are mere suggestions. If the Petitioners are aggrieved by the order dated 31.5.2002 passed by the Block Development Officer, Block Panchayat Samity, Kohara, it would be open to the Petitioners to challenge the same before the appropriate forum under the Panchayat Raj Act, including the High Court.