RAVI KUMAR MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S.B.K. Manglam, learned counsel for the appellant/petitioner and Mr. Alok Ranjan, learned counsel for the State.

(2.) The present Letters Patent Appeal has been filed under provisions of Clause 10 of the Letters Patent of the Patna High Court Rules challenging the order dtd. 7/7/2025 passed by learned Single Judge in I.A. No. 03 of 2025, filed in CWJC No. 1789 of 2024, whereby the learned Single Judge has rejected I.A. No. 03 of 2025.

(3.) At the outset, it is required to be observed that the present appellant has filed CWJC No. 1789 of 2024 in which the appellant/petitioner has prayed for setting aside the letter dtd. 11/12/2023, issued under the signature of Sub Divisional Officer, Mahua, Vaishali at Hajipur, whereby and whereunder the said authority has recommended the District Magistrate, Vaishali at Hajipur to take action against the petitioner under Sec. 18 (5) of Bihar Panchayat Raj Act, 2006. Petitioner has also challenged letter dtd. 19/12/2023, issued under the signature of District Magistrate, Vaishali at Hajipur whereby he has recommended the Commissioner, Tirhut Division, Muzaffarpur for taking action against the petitioner under the aforesaid provision.