RAM KISHOR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State.

(2.) We are of the considered opinion that location of Panchayat Bhawan is more of an executive policy matter and it is not for us to decide whether one location is better than the other. There is no complaint for violation of any statutory provision.

(3.) If petitioners opine that there are suitable lands available where they would like the Panchayat Bhawan to be constructed, it is for them to pursue matters before the executive about which we make no observation.