PRATYUSH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present petition is for issuance of a direction for supply of the relevant documents regarding proposals, objections to proposals, preparation, approval, bidding and actual status of the projects declared under "Prime Minister Bihar Package, 2015".

(3.) Similar petition was filed by another Advocate ofthis Court i.e. C.W.J.C. No.7691 of 2016 (Anil Kumar Mukund Vs. Honourable Prime Minister of India and Ors.) which was disposed of on 20.09.2016 with liberty to the petitioner to take recourse to appropriate provisions of law as may be permissible. The Court has held that Art. 226 of the Constitution cannot be invoked for the purpose of enforcing promise made by the Prime Minister of India.