SATYANARAYAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the State submits that the issue raised in this PIL can be best resolved at the local level by the appropriate authorities.

(3.) After the matter was heard for some time, learned counsel for the petitioner, under instructions, states that petitioner shall be content if a direction is issued to the respondent no. 9, the Programme Officer, MANREGA, Baikunthpur Block, District - Gopalganj, to consider and decide the representation which the petitioner shall be filing within a period of four weeks from today for redressal of the grievance(s).