KISHOR KUNAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed the instant application for the following reliefs:

(3.) On perusal of the contents of the petition, it transpires that before filing of the instant application, the petitioner has not approached the District Panchayati Raj Officer, Samastipur (respondent no. 4) for the redressal of his grievances as raised in the instant application.